Hariram vs State Of Rajasthan
2021 Latest Caselaw 17753 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15969/2021

Hariram S/o Shri Ghanshyam, Aged About 30 Years, R/o Sudsar Police Station Seruna Distt. Bikaner (Raj.) (At Present Lodged At District Jail, Bikaner)

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

----Respondent

For Petitioner(s) : Mr. Kaushal Gautam. For Respondent(s) : Mr. Mahipal Vishnoi, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

25/11/2021

The petitioner has been arrested in connection with F.I.R.

No.139/2021, Police Station Seruna, District Bikaner for the

offence punishable under Section 19/54 of the Excise Act.

Learned counsel for the petitioner submits that the offence

alleged to have been committed by the petitioner is triable by

Magistrate. 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 vehemently 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-15969/2021]

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

allowed and it is directed that petitioner Hariram S/o Shri

Ghanshyamshall be released on bail in connection with F.I.R.

No.139/2021, Police Station Seruna, District Bikaner 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

65-prashant/-

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