Mahendra Bishnoi vs State
2021 Latest Caselaw 11872 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9356/2021

Mahendra Bishnoi S/o Sh. Pukhraj Ji Bishnoi, Aged About 27 Years, Jango Ki Dhani, Guda Bishnoiyan, Kuri Bhagtasni Police Station Jodhpur, Dist. Jodhpur. (Lodged In Dist. Jail, Nagaur).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Ashok Kumar For Respondent(s) : Mr. Shiv Kumar Bhati assisted by Mr. Avinash Godara, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

29/07/2021

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

in connection with FIR No.505/2014 registered at Police Station,

Nagaur Kotwali, District Nagaur for offence under Section(s) 19/54

of Rajasthan Excise Act.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the entire material available on

record.

Learned counsel for the petitioner submits that the charge-

sheet has already been filed. The offence is triable by Magistrate

and the trial is likely to take time.

Learned Public Prosecutor has opposed the bail application.

I have considered the submissions.

(2 of 2) [CRLMB-9356/2021]

Taking into consideration the aforesaid aspects, 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 - Mahendra Bishnoi S/o Sh.

Pukhraj Ji Bishnoi, be released on bail under Section 439 Cr.P.C.

in connection with 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

19-1/-saurabh

Powered by TCPDF (www.tcpdf.org)