Munne Khan vs State Of Rajasthan
2021 Latest Caselaw 6708 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3208/2021

1. Munne Khan S/o Jabruddin Khan, Aged About 21 Years, B/c Musalman, R/o Village Gangana, Teh. And Dist. Jodhpur. (Presently Lodged At Central Jail, Jodhpur).

2. Pappu Khan S/o Chand Khan, Aged About 22 Years, B/c Musalman, R/o Village Gangana, Teh. And Dist. Jodhpur. (Presently Lodged At Central Jail, Jodhpur).

----Petitioners Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Pushpendra Singh Chouhan For Respondent(s) : Mr. Vikram Sharma, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/03/2021

Heard.

The petitioner(s) has/have been arrested in FIR No.55/2021

of Police Station Boranada, District Jodhpur for the offence(s)

punishable under Section(s) 19/54 of Rajasthan Excise Act, 1950.

He/She/They has/have preferred this/these bail application(s)

under Section 439 Cr.P.C.

Learned counsel for the petitioner(s) has submitted that

offence(s) alleged to have been committed by the petitioner(s)

is/are triable by Magistrate.

Learned Public Prosecutor has opposed the bail

application(s).

(2 of 2) [CRLMB-3208/2021]

Having regard to the totality of the facts and circumstances

of the case and taking into consideration the fact 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)

Munne Khan S/o Jabruddin Khan and Pappu Khan S/o Chand Khan

shall be released on bail in connection with FIR No.55/2021 of

Police Station Boranada, District Jodhpur 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

72-Arun/-

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