Mukesh Kumar Mewara vs State Of Rajasthan
2022 Latest Caselaw 3304 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2829/2022

Mukesh Kumar Mewara S/o Shri Bhanwar Lal Kalal, Aged About 26 Years, R/o Rajyas P.s. Phuliakallan, Dist. Bhilwara.

(At Present Lodged In Sub Jail, Shahpura).

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

----Respondent

For Petitioner(s) : Mr. Raghuveer Singh Chundawat. For Respondent(s) : Mr. Laxman Solanki, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

03/03/2022

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.51/2021-22, Police Station Excise Shahpura, District Bhilwara,

for the offences under Sections 19/54 & 54A Rajasthan Excise Act.

Learned counsel for the petitioner submits that the offences

alleged to have been committed by the petitioner are 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-2829/2022]

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 Mukesh

Kumar Mewara S/o Shri Bhanwar Lal Kalal shall be enlarged on

bail in F.I.R. No.51/2021-22, Police Station Excise Shahpura,

District Bhilwara 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 75-prashant/-

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