Sukhchain @ Kala vs State Of Rajasthan
2021 Latest Caselaw 7387 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3565/2021

1. Sukhchain @ Kala S/o Shri Krishan, Aged About 43 Years, R/o House No. D-83, Gali No. A, Jatwada, Sonipat City, P.S. City Sonipat (Hariyana).

(Presently Lodged In District Jail Dungarpur).

2. Rinku S/o Shri Karamveer, Aged About 28 Years, R/o Kathura, Tehsil Gohana, P.S. Baroda, District Sonipat (Hariyana).

(Presently Lodged In District Jail Dungarpur).

----Petitioners Versus The State of Rajasthan through P.P.

----Respondent

For Petitioner(s) : Mr. Abhishek Aggarwal For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

16/03/2021

Heard.

The petitioner(s) has/have been arrested in FIR No.74/2021

of Police Station Bicchiwada, District Dungarpur for the offence(s)

punishable under Section(s) 19/54, 57-A, 54-A 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).

(2 of 2) [CRLMB-3565/2021]

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)

Sukhchain @ Kala S/o Shri Krishan and Rinku S/o Shri Karamveer

shall be released on bail in connection with FIR No.74/2021 of

Police Station Bicchiwada, District Dungarpur 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

17-Arun/-

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