India Lal vs State Of Rajasthan
2021 Latest Caselaw 9748 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7391/2021

India Lal S/o Dhul Ji, Aged About 40 Years, R/o Tamatiya Police Thana Varda District Dungarpur.

----Petitioner Versus State Of Rajasthan, Through PP

----Respondent

For Petitioner(s) : Mr. Jitendra Ojha (through VC) For Respondent(s) : Ms. Anita Gehlot, PP

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

Judgment

07/06/2021

Learned counsel Shri Ojha does not press the instant

application for pre-arrest bail as the same is not maintainable in

view of restrictions contained in Section 49 of the Rajasthan

Excise Act. The petitioner is given liberty to surrender before the

trial court and move a regular bail application, which shall be

considered and decided as per law without prejudice to the rights

of the investigating agency to seek custody remand.

With the above observations, the instant application for

pre-arrest bail is dismissed as not pressed.

(SANDEEP MEHTA),VJ

38-Sudhir Asopa/-

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