Kasna Ram vs State
2021 Latest Caselaw 16972 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15358/2021

Kasna Ram S/o Shri Mana Ram, Aged About 40 Years, R/o Lotana, Police Station Saroopganj, Distt. Sirohi (Raj.). (Presently Lodged In Distt. Jail, Sirohi)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Sabir Khan For Respondent(s) : Mr. B.R. Bishnoi, AGC

HON'BLE MR. JUSTICE SUDESH BANSAL

Judgment / Order

15/11/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No. 267/2021 of

Police Station Saroopganj, District Sirohi for the offences

punishable under Sections 16/54 and 19/54 of Rajasthan Excise

Act. He has preferred this bail application under Section 439

Cr.P.C.

Learned counsel for the petitioner has submitted that the

offences alleged against the petitioner are triable by a magistrate

and the petitioner is in judicial custody since his arrest and

investigation/trial of the case will take its own time.

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-15358/2021]

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.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Kasna Ram S/

o Shri Mana Ram shall be released on bail in connection with FIR

No. 267/2021 of Police Station Saroopganj, District Sirohi provided

he executes 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 appearance before that court on each

and every date of hearing and whenever called upon to do so till

the completion of the trial.

(SUDESH BANSAL),J

106-Taruna/-

Powered by TCPDF (www.tcpdf.org)