Amarchand S/O Pyarelal vs State Of Rajasthan
2021 Latest Caselaw 2277 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No. 5451/2021

Amarchand S/o Pyarelal, R/o Village Baruli Dhau Police Station
Kaman District Bharatpur (Presently Confined In Sub Jail Deeg)


                                                                    ----Applicant
                                     Versus
State Of Rajasthan, Through PP
                                                                  ----Respondent

For Applicant(s) : Mr. Ankit 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. 170/21 registered with Police Station Kaman, District

Bharatpur for offence under Section 16/54 of 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 has been

shown to be of 31 liter of liqor. Offence is triable by Magistrate

Court. Two other cases have been shown to be pending against

him, which are under Sections 323 and 341 IPC. All these cases

are related to the year 2013-14. Decision of the case will take

time.

3. Learned Public Prosecutor has opposed the bail application.

4. I have considered the contentions.

(2 of 2) [CRLMB-5451/2021]

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 on bail.

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

Amarchand S/o Pyarelal shall be released on bail in FIR No.

170/21 registered with Police Station Kaman, District

Bharatpur, 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 /289

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