Nihal Singh S/O Shri Inder Singh vs State Of Rajasthan
2021 Latest Caselaw 2276 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No. 5468/2021

Nihal Singh S/o Shri Inder Singh, R/o Dhani Kothiwala Tan Beroj
Police Station Tatarpur Dist. Alwar Raj. (At Present Confined In
Jail In Alwar Prison)
                                                                  ----Applicant
                                   Versus
State Of Rajasthan, Through P.P.
                                                                ----Respondent

For Applicant(s) : Mr. Prakash Thakuriya Khandelwal, Advocate For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Judgment / Order

26/03/2021

1. 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. 116/2020-21 registered with Police Station Excise

Khairthal District Alwar for offence under Section 16/54 of the

Rajasthan Excise Act.

2. It has been argued on behalf of the applicant that he has

been falsely implicated in this case. The alleged recovery of liquor

has been shown to be about 10 liters while five cases of similar

nature have been shown pending against him but all these cases

are related to the year 2009-10, 2011 and 2017.

3. Learned Public Prosecutor has opposed the bail application.

4. I have considered the contentions.

(2 of 2) [CRLMB-5468/2021]

5. 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 applicant on bail.

6. Therefore, the bail application is allowed. Accused-applicant

Nihal Singh S/o Shri Inder Singh shall be released on bail in

FIR No. 116/2020-21 registered with Police Station Excise

Khairthal District Alwar, if he is not wanted in any other case,

provided he furnishes a personal bond in the sum of Rs.50,000/-

(Rupees Fifty Thousand only) together with two sureties in the

sum of Rs.25,000/- (Rupees Twenty Five 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),J

Sunita Kanwar /298

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