Mahendra vs State Of Rajasthan
2021 Latest Caselaw 8456 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Criminal Miscellaneous Bail Application No. 4346/2021

Mahendra S/o Sh. Durga Ram, Aged About 23 Years, R/o Village Gangani, P.s. Karwar, Dist. Jodhpur. (Presently Lodged At Central Jail, Jodhpur).

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

----Respondent Connected With

S.B. Criminal Miscellaneous Bail Application No. 4211/2021

Premaram S/o Sh. Hiralal, Aged About 45 Years, B/c Lakhara, R/o Village Gangani, P.s. Karwar, Teh. Bawari, Dist. Jodhpur (Raj.). (Presently Lodged In Central Jail, Jodhpur).

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

----Respondent

S.B. Criminal Miscellaneous Bail Application No. 4345/2021

Mukesh S/o Sh. Nimba Ram, Aged About 22 Years, R/o Ummed Nagar, P.s. Mathania, Dist. Jodhpur. (Presently Lodged In Central Jail, Jodhpur).

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

----Respondent

For Petitioner(s) : Mr. Devi Lal Rawla Mr. Shambhoo Singh For Respondent(s) : Mr. Laxman Solanki PP

(2 of 3) [CRLMB-4346/2021]

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.53/2021

of Police StationKherapa, District Jodhpur for the offence(s)

punishable under Section(s) 14/57, 19/54 54A and 54D 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

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)

Mahendra S/o Sh. Durga Ram, Premaram S/o Sh. Hiralal and

Mukesh S/o Sh. Nimba Ram shall be released on bail in connection

with FIR No.53/2021 of Police Station Kherapa, District Jodhpur

provided he/she/they execute(s) a personal bond in a sum of

(3 of 3) [CRLMB-4346/2021]

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

178-pratibha/-

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