Bhawani Singh vs State
2021 Latest Caselaw 5973 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2978/2021

Bhawani Singh S/o Purakh Singh, Aged About 25 Years, By Caste Rajput, R/o Pithe Ka Bada, Mikthda, Tehsil And District Barmer. (At Present Lodged In District Jail Barmer).

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

----Respondent

For Petitioner(s) : Mr. Surendra Bagmalani 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.23/2020-

21 of Police Station Excise Preventive Circle, Barmer, District

Barmer for the offence(s) punishable under Section(s) 19/54 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-2978/2021]

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

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

Bhawani Singh S/o Purakh Singh shall be released on bail in

connection with FIR No.23/2020-21 of Police Station Excise

Preventive Circle, Barmer, District Barmer 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

165-mohit/-

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