Kishan Lal vs State Of Rajasthan
2021 Latest Caselaw 8466 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4298/2021

Kishan Lal S/o Sh. Ganesh Lal, Aged About 36 Years, R/o Pari, Thana Bhopal Sagar, Present Kamlod Debari, Thana- Pratapnagar, Dist. Udaipur (Raj.). (At Present Lodged In Sub Jail, Mavli, Dist. Udaipur).

----Petitioner

Versus

State Of Rajasthan, Through Pp

----Respondent

Connected With

S.B. Criminal Miscellaneous Bail Application No. 4138/2021

Prakash Chandra S/o Sh. Roop Lal, Aged About 40 Years, R/o Salera Kalan, P.s. Dabok, Dist. Udaipur. (At Present Lodged In Central Jail, Udaipur).

----Petitioner

Versus

State Of Rajasthan, Through Pp

----Respondent

S.B. Criminal Miscellaneous Bail Application No. 4299/2021

Bhura Lal S/o Duda, Aged About 24 Years, R/o Dhamaniya, P.s. Vallabhnagar, Dist. Udaipur. (At Present Lodged In Central Jail, Udaipur).

----Petitioner

Versus

State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Om Prakash Godara Mr. Pappu Sangwa Mr. Deepak Menaria For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

26/03/2021

(2 of 2) [CRLMB-4298/2021]

Heard.

The petitioner(s) has/have been arrested in FIR No.67/2021 of

Police Station Dabok, District Udaipur for the offence(s) punishable

under Section(s) 19/54 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) Kishan Lal S/o

Sh. Ganesh Lal and Prakash Chandra S/o Sh. Roop Lal, Bhura Lal S/o

Duda shall be released on bail in connection with FIR No.67/2021 of

Police Station Dabok, District Udaipur 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

173-pratibha/-

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