Jagjeet Singh vs State Of Rajasthan
2021 Latest Caselaw 11762 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8751/2021

Jagjeet Singh S/o Jarnel Singh, Aged About 30 Years, R/o 1 D.s.m. 12 N.d. Police Station Ramsinghpur, District Sri Ganganagar (At Present Lodged In Sub Jail, Anupgarh)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Kailash Chandra Bishnoi For Respondent(s) : Mr. Anil Joshi, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

28/07/2021

This bail application has been filed under Section 439 Cr.P.C.

in connection with FIR No.31/2021 registered at Police Station,

Excise Anupgarh District Sri Ganganagar for offence under

Section(s) 16/54 & 54-A of the Rajasthan Excise Act.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the entire material available on

record.

Taking into consideration that the petitioner was arrested on

20.06.2021 and also taking into consideration the amount of

liquor recovered and the offence is triable by Magistrate, but

without commenting further on merits of the case, I deem it just

and proper to enlarge the petitioner on bail.

Therefore, this bail application is allowed and it is ordered

that the accused petitioner - Jagjeet Singh S/o Jarnel Singh,

be released on bail under Section 439 Cr.P.C. in connection with

(2 of 2) [CRLMB-8751/2021]

aforesaid FIR provided the petitioner furnishes a personal bond of

Rs.20,000/- with one surety in the like amount to the satisfaction

of the concerned Magistrate with the stipulation that he shall

comply with all the conditions laid down under Section 437(3)

Cr.P.C.

(SANJEEV PRAKASH SHARMA),J

1/saurabh

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