Raghuveer S/O Sh. Kanhaiya vs State Of Rajasthan
2021 Latest Caselaw 3235 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                               11327/2021

Raghuveer S/o Sh. Kanhaiya, Aged About 40 Years, R/o Opposite
Plot No. 28 Anita Colony Narayan Vihar Second Rampura Road Ps
Muhana Jaipur (At Present Lodged In Central Jail Jaipur)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s)         :     Mr. Vivek Goyal
For Respondent(s)         :     Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

28/07/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 167/2020-21 was registered at Police Station Exice

Prevention Squad, Jaipur (South) for offence under Sections 19/54

of Rajasthan Excise Act.

3. It is contended by counsel for the petitioner that recovered

liquor is less than 50 litres.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioner, I deem it proper to allow the bail application.

7. This bail application is accordingly allowed and it is directed

(2 of 2) [CRLMB-11327/2021]

that accused petitioner shall be released on bail provided he

furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees

One Lac only) together with two sureties in the sum of

Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction

of the learned trial court with the stipulation that he shall appear

before that Court and any court to which the matter is transferred,

on all subsequent dates of hearing and as and when called upon to

do so.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /81

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