Mohammad Saddiq vs State Of Rajasthan
2021 Latest Caselaw 8337 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous 2nd Bail Application No. 3919/2021

Mohammad Saddiq S/o Gulam Mohammad, Aged About 45 Years, R/o Chakk 3 SHPD, P.S. Sadar Suratgarh, District Sriganganagar.

(Presently Lodged At District Jail Suratgarh).

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. Pankaj Kumar Gupta For Respondent(s) : Mr. Vikram Sharma, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

25/03/2021

Heard.

The petitioner(s) has/have been arrested in FIR No.11/2021

of Police Station Suratgarh Sadar, District Sriganganagar 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

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-3919/2021]

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 2nd bail application(s) filed under

Section 439 Cr.P.C. is/are allowed and it is directed that

petitioner(s) Mohammad Saddiq S/o Gulam Mohammad shall be

released on bail in connection with FIR No.11/2021 of Police

Station Suratgarh Sadar, 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

76-Arun/-

Powered by TCPDF (www.tcpdf.org)