Chimaram vs State
2021 Latest Caselaw 6716 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3191/2021

Chimaram S/o Sh. Achalaram, Aged About 42 Years, B/c Vishnoi, R/o Village Bhakrasani, Police Thana Kudi Bhagtasani, District Jodhpur.

(Presently Lodged At Central Jail, Jodhpur).

----Petitioner Versus The State of Rajasthan through Pp

----Respondent

For Petitioner(s) : Mr. Gopal Meghwal For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/03/2021

Heard.

The petitioner(s) has/have been arrested in FIR No.96/2020-

21 of Excise Police Station Jodhpur west, District Jodhpur 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 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).

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

(2 of 2) [CRLMB-3191/2021]

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)

Chimaram S/o Sh. Achalaram shall be released on bail in

connection with FIR No.96/2020-21 of Excise Police Station

Jodhpur west, 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

57-Arun/-

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