Babu Lal vs State
2021 Latest Caselaw 5861 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2988/2021

Babu Lal S/o Sanval Ram, Aged About 33 Years, Village Bavarla, Police Station Dangiawas, District Jodhpur. (At Present Lodged In Central Jail, Jodhpur).

----Petitioner Versus State, Through P.p.

----Respondent

For Petitioner(s) : Mr. Kailash Khilery For Respondent(s) : Mr. Sumer Singh Rajpurohit, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/03/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.88/2020-

21 of Police Station Excise Protection Force, Jodhpur City District

Jodhpur for the offence(s) punishable under Section(s) 14/57,

19/54 and 54-A of Rajasthan Excise Act. He/she/they has/have

preferred this/these bail application(s) under Section 439 Cr.P.C.

Learned Public Prosecutor has opposed the bail

application(s).

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the petitioner(s)

under Section 439 Cr.P.C.

(2 of 2) [CRLMB-2988/2021]

Accordingly, this/these bail application(s) filed under Section

439 Cr.P.C. is/are allowed and it is directed that petitioner(s) -

Babu Lal S/o Sanval Ram shall be released on bail in connection

with FIR No.88/2020-21 of Police Station Excise Protection Force,

Jodhpur City District Jodhpur provided he/she/they execute(s) a

personal bond in the sum of Rs.50,000/- with two sound and

solvent sureties of Rs.25,000/- each to the satisfaction of learned

trial court for his/her/their appearance before that court on each

and every date of hearing and whenever called upon to do so till

the completion of the trial.

(VIJAY BISHNOI),J

172-mohit/-

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