Jasveer vs State Of Rajasthan
2021 Latest Caselaw 6971 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3544/2021

Jasveer S/o Avtarsingh, Aged About 27 Years, R/o 48 Gb (Redbangi), P.s. Ramsinghpur, Dist. Sriganganagar, Rajasthan. (At Present Lodged In Sub District Jail, Anupgarh Sriganganagar).

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

----Respondent

For Petitioner(s) : Mr. Vijay Kumar Gaur For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

10/03/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.09/2021

of Police Station Ramsinghpur, District Sriganganagar for the

offence(s) punishable under Section(s) 16/54 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 the

charge-sheet has been filed and 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 that the alleged

(2 of 2) [CRLMB-3544/2021]

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)

Jasveer S/o Avtarsingh shall be released on bail in connection with

FIR No.09/2021 of Police Station Ramsinghpur, 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

101-mohit/-

Powered by TCPDF (www.tcpdf.org)