Surendra Mehriya vs State Of Rajasthan
2021 Latest Caselaw 5995 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2922/2021

1. Surendra Mehriya S/o Chena Ram, Aged About 36 Years, R/o Dhani Ridmal, Ki Post Karnaga, Police Station Fatehpur Sadar, District Sikar. (At Present Lodged In District Jail Sirohi).

2. Laxman Nayak S/o Om Prakash, Aged About 23 Years, R/o Malasar, Police Station Ratannagar, Sadar, District Churu. (At Present Lodged In District Jail Sirohi).

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

                                                                 ----Respondent


For Petitioner(s)          :     Mr. JVS Deora
For Respondent(s)          :     Ms. Anita Gehlot, 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.41/2021

of Police Station RIICO Aburoad, District Sirohi 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

(2 of 2) [CRLMB-2922/2021]

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

under Section 439 Cr.P.C.

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

439 Cr.P.C. is/are allowed and it is directed that petitioner(s) - (1)

Surendra Mehriya S/o Chena Ram and (2) Laxman Nayak S/o Om

Prakash shall be released on bail in connection with FIR

No.41/2021 of Police Station RIICO Aburoad, District Sirohi

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

119-mohit/-

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