Dallaram vs State Of Rajasthan
2021 Latest Caselaw 17755 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 15931/2021

Dallaram S/o Sukha Ram, Aged About 22 Years, R/o Village Sinwa, Teh. Ladnun, Dist. Nagaur (Raj.). (At Present Lodged In Sub Jail, Ratangarh, Dist. Churu).

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


For Petitioner(s)        :     Mr. Papu Sangwa.
For Respondent(s)        :     Mr. Mahipal Vishnoi, P.P.



         HON'BLE MR. JUSTICE MANOJ KUMAR GARG

                         Judgment / Order

25/11/2021

The present bail application has been filed under Section 439

Cr.P.C. The petitioner has been arrested in connection with FIR

No.60/2021, Police Station Salasar, District Churu for the offences

under Sections 16, 54, 54D, 20, 54A of Rajasthan Excise Act and

Section 411, 381, 408, 120B of IPC.

Learned counsel for the petitioner submits that the offence

alleged to have been committed by the petitioner is triable by

Magistrate and co-accused in this case have already been granted

bail by coordinate Bench of this Court. Challan of the case has

already been presented and now no investigation is pending

against the petitioner. The petitioner in judicial custody and the

trial of the case will take sufficient long time. Therefore, the

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

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-15931/2021]

I have considered the arguments advanced before me and

gone through the material available on record.

Taking into account the facts and circumstances of the case,

without commenting on the merits of the case, this Court deems it

just and proper to release the petitioner on bail.

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

allowed and it is ordered that the accused-petitioner Dallaram S/o

Sukha Ram shall be enlarged on bail in FIR No.60/2021, Police

Station Salasar, District Churu provided he furnishes a personal

bond in the sum of Rs.1,00,000/- with two sureties of Rs.50,000/-

each to the satisfaction of the learned trial Judge for his

appearance before the court concerned on all the dates of hearing

as and when called upon to do so.

(MANOJ KUMAR GARG),J

48-prashant/-

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