Surjeet Singh vs State
2021 Latest Caselaw 7817 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3746/2021

Surjeet Singh S/o Kashmir Singh, Aged About 45 Years, R/o Chak 27A Police Station Anupgarh District Sri Ganganagar. (At Present Lodged In Sub Jail, Anupgarh).

----Petitioner Versus State of Rajasthan through Pp

----Respondent

For Petitioner(s) : Ms. Rajni Kaushik For Respondent(s) : Mr. Vikram Sharma, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/03/2021

Heard.

The petitioner(s) has/have been arrested in FIR No.2/2020-

21 of Police Excise Enforcement Team, Anupgarh, District Sri

Ganganagar 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

charge-sheet has been filed and 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 the fact that the alleged

offence(s) levelled against the petitioner(s) is/are triable by

(2 of 2) [CRLMB-3746/2021]

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)

Surjeet Singh S/o Kashmir Singh shall be released on bail in

connection with FIR No.2/2020-21 of Police Excise Enforcement

Team, Anupgarh, District Sri Ganganagar 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

64-Arun/-

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