Ramjeet vs State
2021 Latest Caselaw 17103 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15420/2021

Ramjeet S/o Sangram Singh, Aged About 30 Years, R/o Ward No. 14, Village Delva, P.s. Sri Dungargarh District Bikaner. (At Present Lodged In Central Jail, Bikaner)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. R.S. Choudhary For Respondent(s) : Mr. Muktiyar Khan, P.P.

HON'BLE MR. JUSTICE SUDESH BANSAL

Judgment / Order

16/11/2021

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.50/2021-22 of

Police Station Excise Bikaner Rural for the offences punishable

under Section 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

offence alleged against the petitioner is 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.

Having regard to the totality of the facts and circumstances

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

(2 of 2) [CRLMB-15420/2021]

case, this Court deems 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 Ramjeet S/o

Sangram Singh shall be released on bail in connection with FIR

No.50/2021-22 of Police Station Excise Bikaner Rural 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

76-Taruna/-

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