Satnam Singh vs State
2021 Latest Caselaw 6705 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3211/2021

Satnam Singh S/o Kushal Singh, Aged About 26 Years, R/o Chak 4 SPS Salempura, PS Sameja Kothi District Sri Ganganagar (Rajasthan). (At Present Lodged In Sub Jail Anoopgarh).

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

                                                                ----Respondent


For Petitioner(s)        :     Mr. R.S. Gill
For Respondent(s)        :     Mr. Vikram Sharma, PP



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                         Judgment / Order

05/03/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.15/2020-

2021 of Police Station Excise Preventive Circle Anoopgarh, District

Sriganganagar for the offence(s) punishable under Section(s)

16/54 KA Rajasthan Excise Act. He/She/They has/have preferred

this/these bail application(s) under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that as per

the prosecution story, 55 liters illicit hand made liquor were

recovered from the possession of co-accused Narender while

transporting the same on a motorcycle. It is submitted that the

petitioner has been arrested in this case as the said motorcycle is

registered in his name. It is submitted that as a matter of fact,

neighbor of the petitioner has borrowed the motorcycle in question

(2 of 2) [CRLMB-3211/2021]

from the petitioner and the petitioner was not aware that co-

accused Narender would use his motorcycle in transporting illegal

hand made liquor. It is submitted that the offence is triable by the

court of Magistrate.

Learned Public Prosecutor has opposed the bail

application(s).

Having regard to the totality of the facts and circumstances

of the case and taking into consideration that the alleged

offence(s) levelled against the petitioner(s) is/are triable by

Magistrate, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the accused

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)

Satnam Singh S/o Kushal Singh shall be released on bail in

connection with FIR No.15/2020-2021 of Police Station Excise

Preventive Circle Anoopgarh, District Sriganganagar provided

he/she/they execute(s) 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/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

75-mohit/-

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