Lavkush S/O Naresh Jat vs State Of Rajasthan
2021 Latest Caselaw 2113 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                1941/2021

Lavkush S/o Naresh Jat, Aged About 25 Years, Resident Of
Khedihevat, Police Station Suroth, District Karuli, Raj.
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s)         :     Mr. Vikas Sharma
For Respondent(s)         :     Mr. Arvind Bhadu, PP



            HON'BLE MR. JUSTICE PANKAJ BHANDARI

                          Judgment / Order

04/03/2021

1. Petitioner has filed this bail application under Section 438 of

Cr.P.C.

2. F.I.R. No.0033/2021 was registered at Police Station, Suroth,

District Karauli for offence under Sections 19 & 54 of Rajasthan

Excise Act.

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

petitioner is not having any criminal antecedents of like nature.

The fact mentioned in the F.I.R. that he was identified by the

police constable is untrue. It is further contended that the

recovered liquor is less than fifty litres. Custodial interrogation of

the petitioner is not required.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-1941/2021]

6. Considering the contention put forth by counsel for the

petitioner, the anticipatory bail application is allowed.

7. The Anticipatory Bail Application is allowed. The

S.H.O./I.O./Arresting Authority, Police Station Suroth, District Karauli in

F.I.R. No. 0033/2021 is directed that in the event of arrest of the petitioner

he 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 his satisfaction on the following conditions:-

(I). that the petitioner shall make himself available for

interrogation by a police officer as and when required;

(ii). that the petitioner shall not directly or indirectly make any

inducement, threat or promise to any person acquainted with the

facts of the case so as to dissuade him from disclosing such facts

to the Court or any police officer, and

(iii). that the petitioner shall not leave India without previous

permission of the Court.

(PANKAJ BHANDARI),J

ARTI SHARMA /63

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