Gopal vs State Of Rajasthan
2021 Latest Caselaw 9610 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6924/2021

Gopal S/o Mangi Lal, Aged About 30 Years, resident of Odvadiya Thana Dabok, District Udaipur. (At Present At Dist. Jail Dungarpur).

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

----Respondent

For Petitioner(s) : Mr. Jitendra Ojha, through V.C. For Respondent(s) : Mr. Mukesh Trivedi, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

28/05/2021

Heard learned counsel for the petitioner through video call

and perused the case file as well as material available on record.

The present bail application has been filed under Section 439

Cr.P.C. The petitioner has been arrested in connection with FIR No.

46/2020, Police Station Kherwada, District Udaipur, for the

offences punishable under Section 19/54 A of Rajasthan Excise Act

and Section 120-B IPC.

Learned Public Prosecutor vehemently opposed the bail

application.

Learned counsel for the petitioner submits that the offence is

triable by magistrate, the accused-petitioner is in judicial custody

and the trial of the case will take sufficient long time to be

(2 of 2) [CRLMB-6924/2021]

concluded. Therefore, the benefit of bail should be granted to the

accused-petitioner.

Accordingly, the bail application filed under Sec.439 Cr.P.C. is

allowed and it is directed that petitioner Gopal S/o Mangi Lal shall

be released on bail in connection with FIR No. 46/2020, Police

Station Kherwada, District Udaipur provided he executes personal

bond in a sum of Rs.1,00,000/- with two sound and solvent

sureties of Rs.50,000/- each to the satisfaction of learned trial

court for his appearance before that court on each and every date

of hearing and whenever called upon to do so till the completion of

the trial.

(MANOJ KUMAR GARG),J 79-Prashant/-

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