Kaka Singh vs State
2021 Latest Caselaw 7809 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous IInd Bail Application No. 3778/2021

Kaka Singh S/o Sh. Budh Singh, Aged About 60 Years, R/o Chak 16 Bld (C), Police Station Ramsinghpur, Dist. Sriganganagar (Raj.). (At Present Lodged In Sub Jail, Anupgarh).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Navneet Poonia For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/03/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.19/2021

of Police Station Ramsinghpur, District Sriganganagar for the

offence(s) punishable under Section(s) 16/54 of Rajasthan Excise

Act, 1950. 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-3778/2021]

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) Kaka

Singh S/o Sh. Budh Singh shall be released on bail in connection

with FIR No.19/2021 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

86-mohit/-

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