Citation : 2021 Latest Caselaw 17754 Raj
Judgement Date : 25 November, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15961/2021
Narpat Bhai S/o Shri Krishna Bhai, Aged About 40 Years, R/o Menanagar, Vajegarh, Police Station Tharad, District Banaskanta, Gujarat.
(At Present Lodged Central Jail, Nagaur)
----Petitioner Versus State, Through Pp
----Respondent
For Petitioner(s) : Mr. Vijendra Puri. 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.15/2021, Police Station Kuchera, District Nagaur 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 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
(2 of 2) [CRLMB-15961/2021]
case, I deem it just and proper to grant bail to the accused
petitioner under Section 439 Cr.P.C.
Accordingly, the bail application filed under Sec.439 Cr.P.C. is
allowed and it is directed that petitioner Narpat Bhai S/o Shri
Krishna Bhai shall be released on bail in connection with F.I.R.
No.15/2021, Police Station Kuchera, District Nagaur 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
61-prashant/-
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