Babu Singh vs State Of Rajasthan
2021 Latest Caselaw 9701 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7285/2021

Babu Singh S/o Shri Dalpat Singh, Aged About 48 Years, Village Nimbada, At Present Mohan Nagar, Pali, Rajasthan. (Presently Lodged In District Jail Pali).

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. C.S. Rathore (through VC) For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI (VACATION JUDGE)

Judgment / Order

03/06/2021

Heard learned counsel for the parties and perused

the material available on record.

The petitioner(s) has/have been arrested in FIR

No.94/2021 of Police Station Guda Endla, District Pali for

the offence(s) punishable under Section(s) 19/54 and

54A of the Rajasthan Excise Act. He/she/they has/have

preferred this/these bail application(s) under Section 439

Cr.P.C.

Learned Public Prosecutor has opposed the bail

application(s).

Having regard to the totality of the facts and

circumstances of the case, without expressing any

(2 of 2) [CRLMB-7285/2021]

opinion on the merits of the case, I deem it just and

proper to grant bail to the petitioner(s) under Section

439 Cr.P.C.

Accordingly, this/these bail application(s) filed under

Section 439 Cr.P.C. is/are allowed and it is directed that

petitioner(s) - Babu Singh S/o Shri Dalpat Singh shall be

released on bail in connection with FIR No.94/2021 of

Police Station Guda Endla, District Pali provided

he/she/they execute(s) a personal bond in the sum of

Rs.50,000/- with two sound and solvent sureties of

Rs.25,000/- each to the satisfaction of learned trial court

for his/her/their appearance before that court on each

and every date of hearing and whenever called upon to

do so till the completion of the trial.

(VIJAY BISHNOI), VJ

53-msrathore/-

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