Dharm Singh vs State Of Rajasthan
2021 Latest Caselaw 8450 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4399/2021

Dharm Singh S/o Darshan Singh, Aged About 29 Years, Chak 04 Ksm Banda, Police Station Anupgarh, District Sri Ganganagar. (At Present Lodged In Sub Jail Anupgarh).

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

                                                                    ----Respondent


For Petitioner(s)            :     Mr. D.S. Thind
For Respondent(s)            :     Mr. Laxman Solanki, PP



              HON'BLE MR. JUSTICE VIJAY BISHNOI

                             Judgment / Order

26/03/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.121/2021

of Police Station Anupgarh, District Sriganganagar for the

offence(s) punishable under Section(s) 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-4399/2021]

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)

Dharm Singh S/o Darshan Singh shall be released on bail in

connection with FIR No.121/2021 of Police Station Anupgarh,

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

259-mohit/-

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