Citation : 2022 Latest Caselaw 2222 Raj
Judgement Date : 8 February, 2022
(1 of 2) [CRLMB-1821/2022]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1821/2022
Gordhan Ram S/o Sh. Sawroop Ram Nayak, Aged About 34 Years, B/c Nayak, R/o Hda, P.s. Kolayat, Dist. Bikaner.
(At Present Lodged In Central Jail, Jodhpur).
----Petitioner Versus State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Bhawani Singh, through V.C. For Respondent(s) : Mr. Shrawan Bishnoi, P.P.
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Judgment / Order
08/02/2022
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.07/2022, P.S. Chakhu, District Jodhpur Rural, for the offence
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-1821/2022]
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 Gordhan Ram
S/o Sh. Sawroop Ram Nayak shall be enlarged on bail in F.I.R.
No.07/2022, P.S. Chakhu, District Jodhpur Rural 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 78-prashant/Shahenshah-
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