Raju Bhargava vs State Of Rajasthan
2021 Latest Caselaw 7005 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3412/2021

1. Raju Bhargava S/o Sh. Rameshwar, Aged About 38 Years, Bhargava Mohalla Jaswantgarh Ps Jaswantgarh, Tehsil Ladanu, District Nagaur (Raj.). (At Present Lodged In Sub Jail Deedwana).

2. Veneet Sharma @ Bunty S/o Sh. Mangtu Ram, Aged About 21 Years, Gali No. 4 Jaswantgarh Ps Jaswantpura, Tehsil Ladanu, District Nagaur (Raj.). (At Present Lodged In Sub Jail Deedwana).

----Petitioners Versus State Of Rajasthan, 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

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.46/2021 of Police Station Ladanu, District Nagaur for

the offence(s) punishable under Section(s) 19/54 and

54-K of the 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).

(2 of 2) [CRLMB-3412/2021]

Having regard to the totality of the facts and

circumstances of the case, without expressing any

opinion on the merits of the 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) Raju Bhargava S/o Sh. Rameshwar

and (2) Veneet Sharma @ Bunty S/o Sh. Mangtu Ram

shall be released on bail in connection with FIR

No.46/2021 of Police Station Ladanu, District Nagaur

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

213-msrathore/-

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