Parmar Praveen Pappu Bhai vs State Of Rajasthan
2021 Latest Caselaw 7535 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3661/2021

Parmar Praveen Pappu Bhai S/o Popat Lal, Aged About 20 Years, R/o Sivada, P.s. Chitalwana, Dist. Jalore. (Lodged In District Jail, Jalore).

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

----Respondent

For Petitioner(s) : Mr. Dinesh Vishnoi For Respondent(s) : Ms. Anita Gehlot, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

17/03/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.33/2021

of Police Station Chitalwana, District Jalore for the offence(s)

punishable under Section(s) 3/7 of Essential Commodities Act, and

section 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 the

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-3661/2021]

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)

Parmar Praveen Pappu Bhai S/o Popat Lal shall be released on bail

in connection with FIR No.33/2021 of Police Station Chitalwana,

District Jalore 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

106-mohit/-

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