Subhkaran vs State Of Rajasthan
2021 Latest Caselaw 8512 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3953/2021

Subhkaran S/o Sh. Sultana Ram, Aged About 33 Years, B/c Jat, R/o Village Sitsar, Tehsil Ratangarh, Dist. Churu. (At Present Lodged In Sub Jail, Ratangarh).

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


For Petitioner(s)          :    Mr. S.K. Poonia
For Respondent(s)          :    Mr. S.S. Rajpurohit, PP



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                           Judgment / Order

26/03/2021

     Heard.

The petitioner(s) has/have been arrested in FIR No.32/2021

of Police Station Excise Enforcement Team, Ratangarh, District

Churu for the offence(s) punishable under Section(s) 16/54 and

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

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-3953/2021]

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)

Subhkaran S/o Sh. Sultana Ram shall be released on bail in

connection with FIR No.32/2021 of Police Station Excise

Enforcement Team, Ratangarh, District Churu 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

81-Arun/-

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