Pushpendra Singh vs State Of Rajasthan
2021 Latest Caselaw 9707 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6523/2021

Pushpendra Singh S/o Chhail Singh, Aged About 26 Years, Chitalwana, Tehsil Chitalwana, Dist. Jalore.

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

----Respondent

For Petitioner(s) : Mr. Raj Singh Bhati (through VC) For Respondent(s) : Mr. Mukhtiyar Khan, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA (VACATION JUDGE)

Judgment

03/06/2021 Heard learned counsel for the petitioner, learned Public Prosecutor and perused the material available on record.

The petitioner seeks pre-arrest bail in connection with the FIR No.73/2021, PS Chitalwana for offences under Sections 332, 353, 504/34 IPC and Sections 19/54 & 14/57 of the Rajasthan Excise Act.

As the offences under Sections 19/54 & 14/57 of the Rajasthan Excise Act are applied in this case, the instant application for pre-arrest bail is not maintainable in view of Section 49 of the Rajasthan Excise Act. Accordingly, the instant application for pre-arrest bail is rejected as being not maintainable. In case, the petitioner surrenders before the trial court and applies for regular bail, such application shall be considered and decided as per law without prejudice to the rights of the investigating agency to seek custody remand.

(SANDEEP MEHTA), VJ

29-Sudhir Asopa/-

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