Bhagirath vs State Of Rajasthan
2021 Latest Caselaw 5991 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2933/2021

Bhagirath S/o Khamu Ram, Aged About 40 Years, By Caste Vishnoi, R/o Bajju Khalsa Ps Bajju Bikaner. (At Present Lodged In Central Jail Bikaner).

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

----Respondent

For Petitioner(s) : Mr. Hari Shanker Shrimali 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.28/2021

of Police Station Bajju, District Bikaner 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-2933/2021]

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

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

Bhagirath S/o Khamu Ram shall be released on bail in connection

with FIR No.28/2021 of Police Station Bajju, District Bikaner

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

128-mohit/-

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