Mahaveer S/O Ramprasad vs State Of Rajasthan
2021 Latest Caselaw 2479 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No. 10073/2021

Mahaveer S/o Ramprasad, Aged About 44 Years, R/o Rendayal
Gurjar PS Piloda Dist. Sawaimadhopur (At Present Confined In
Sub Jail Gangapurcity Dist. Sawaimadhopur)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through PP
                                                                 ----Respondent

For Petitioner(s) : Mr. Brahm Singh Gurjar through VC For Respondent(s) : Mr. Pankaj Agarwal, PP

HON'BLE MR. JUSTICE MANOJ KUMAR VYAS ( V.J. )

Judgment / Order

25/06/2021

1. Defect/s is waived.

2. This Criminal Misc. Bail Application has been brought under

Section 439 of Cr.P.C., seeking regular bail in connection with

F.I.R. No. 41/2021 registered with Police Station Piloda, District

Sawaimadhopur for offence under Section 19/54 of the Rajasthan

Excise Act, 1950.

3. Heard learned counsel for the accused petitioner through

video conferencing and perused the record.

4. It has been argued on behalf of the petitioner that he has

been falsely implicated in this case. The offence has been

registered under Section 19/54 of the Rajasthan Excise Act, 1950.

Case is triable by Magistrate Court. The alleged recovery has not

been made from the possession of the present petitioner. Decision

(2 of 2) [CRLMB-10073/2021]

of the case will take time. There are no criminal antecedents

against the petitioner.

5. Learned Public Prosecutor has opposed the bail application.

6. I have considered the contentions.

7. On consideration of arguments/submissions of both the

parties, perusal of material on record, nature of accusations and

looking to the facts and circumstances of the case, but without

commenting upon detailed merits of the case, this court deems it

fit to enlarge the accused on bail.

8. Therefore, the bail application is allowed. Accused-petitioner

Mahaveer S/o Ramprasad shall be released on bail in FIR No.

41/2021 registered with Police Station Piloda, District

Sawaimadhopur, if he is not wanted in any other case, provided

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

One Lakh 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.

(MANOJ KUMAR VYAS ( V.J.),J

Sunita Kanwar /57

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