Sohan Lal vs State
2021 Latest Caselaw 16672 Raj

(1 of 2) [CRLMB-14499/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 14499/2021

Sohan Lal S/o Sh. Suraj Mal, Aged About 35 Years, R/o Village Suraj Nagar, Deeppura Road, Kuchamancity, Dist. Nagaur (Raj.). (Presently Lodged In Sub Jail, Parabatsar Nagaur).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Shambhoo Singh For Respondent(s) : Mr. Vikram Sharma, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

09/11/2021

The petitioner has been arrested in connection with FIR

No.40/2020-21 of Excise Police Station, Nawacity for the offence

punishable under Section 16/54 of Rajasthan Excise Act. He has

preferred this bail application under Section 439 Cr.P.C.

Counsel for the petitioner submits that the offence is triable

by magistrate. Challan of the case has already been presented

and now no investigation is pending against the petitioner. The

accused-petitioner is in judicial custody and the trial of the case

will take sufficient long time to be concluded. Therefore, the

benefit of bail should be granted to the accused-petitioner.

Learned Public Prosecutor has opposed the bail application.

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the accused

petitioner under Section 439 Cr.P.C.

(2 of 2) [CRLMB-14499/2021]

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

allowed and it is directed that petitioner Sohan Lal S/o Shri Suraj

Mal, shall be released on bail in connection with FIR No.40/2020-

21 of Excise Police Station, Nawacity provided he executes a

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

49-MS/-

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