Swaroop Singh vs State
2021 Latest Caselaw 5870 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2969/2021

Swaroop Singh S/o Prem Singh, Aged About 38 Years, By Caste Rajput, R/o Khirja, Police Thana Shergarh, District Jodhpur. (At Present Lodged In Central Jail Jodhpur).

----Petitioner Versus State of Rajasthan through Public Prosecutor

----Respondent

For Petitioner(s) : Mr. Sharwan Singh Rathore For Respondent(s) : Mr. Shrawan Bishnoi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/03/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.43/2021 of Police

Station Balesar, District Jodhpur for the offence punishable under

Section 19/54 of Rajasthan Excise Act. He has preferred this bail

application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that offence

alleged to have been committed by the petitioner is triable by

Magistrate.

Learned Public Prosecutor has opposed the bail application.

Having regard to the totality of the facts and circumstances

of the case and taking into consideration the fact that the alleged

offence levelled against the petitioner is triable by Magistrate,

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

(2 of 2) [CRLMB-2969/2021]

it just and proper to grant bail to the accused petitioner under

Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner - Swaroop Singh

S/o Prem Singh shall be released on bail in connection with FIR

No.43/2021 of Police Station Balesar, District Jodhpur provided he

executes a personal bond in a 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 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

Abhishek Kumar S.No.158

Powered by TCPDF (www.tcpdf.org)