Ram Kumar vs State
2021 Latest Caselaw 5874 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2946/2021

Ram Kumar S/o Ramlal, Aged About 42 Years, R/o Chak 6 SKM Hall, Nai Mandi, Gharsana, P.s. Gharsana, District Sriganganagar, Rajasthan. (At Present Lodged In Sub District Jail, Anupgarh, Sriganganagar).

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

----Respondent

For Petitioner(s) : Mr. Vijay Kumar Gaur For Respondent(s) : Mr. A.R. Chaudhary, 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.

45/2019-20 of Police Station Anupgarh, District Sriganganagar for

the offence(s) punishable under Section(s) 19/54 & 54A of the

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-2946/2021]

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

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

Ram Kumar S/o Ramlal shall be released on bail in connection with

FIR No.45/2019-20 of Police Station Anupgarh, District

Sriganganagar 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

139-mohit/-

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