Ranveer Singh vs State Of Rajasthan
2022 Latest Caselaw 5777 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5008/2022

Ranveer Singh S/o Bhawani Singh, Aged About 46 Years, R/o Ward No. 06 Near Lakhara Shiv Mandir Nokha, Police Station Nokha Dist. Bikaner. At Present Chau Police Station Shribalaji Dist. Nagaur.

(At Present Lodged In Dist. Jail Nagaur)

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

----Respondent

For Petitioner(s) : Mr. Raghuveer Singh Chundawat. For Respondent(s) : Mr. Mukhtiyar Khan, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

20/04/2022

The present bail application has been filed under Section 439

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

No.27/2022, Police Station Surpaliya, District Nagaur, for the

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

Learned counsel for the petitioner submits that the offence

alleged to have been committed by the petitioner is triable by

Magistrate. The petitioner is 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.

I have considered the arguments advanced before me and

gone through the material available on record.

(2 of 2) [CRLMB-5008/2022]

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 Ranveer

Singh S/o Bhawani Singh shall be enlarged on bail in F.I.R.

No.27/2022, Police Station Surpaliya, District Nagaur 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 52-prashant/-

Powered by TCPDF (www.tcpdf.org)