Babu Lal vs State Of Rajasthan
2022 Latest Caselaw 6611 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5524/2022

Babu Lal S/o Shri Udai Ram, Aged About 30 Years, R/o Jogela (Miyala) Devgarh Ps Dist. Rajsamand (Lodged In Dist. Jail Rajsamand)

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

----Respondent

For Petitioner(s) : Mr. Devendra Mehlana For Respondent(s) : Mr. S. K. Bhati, PP

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

06/05/2022

The present bail application has been filed under Section 439

Cr.P.C. on behalf of the petitioner, who is in judicial custody in

connection with F.I.R. No.74/2021, Police Station

Kmalighat(Bheem) Excise Enforcement, District Rajsamand,

registered for the offence under Section 16/54 of Rajasthan Excise

Act.

Heard learned counsel for the petitioner and learned Public

Prosecutor. Perused the material available on record.

Learned counsel for the petitioner submits that the offences

are triable by the Magistrate and the petitioner is behind the bar

and his further incarceration is not required in the case and

further investigation and trial will take sufficiently long time,

therefore, benefit of bail may be granted to the accused petitioner.

On the contrary, learned Public Prosecutor opposed the bail

application of the accused-petitioner.

(2 of 2) [CRLMB-5524/2022]

Having regard to the facts and circumstances of the case,

particularly to the fact that offences are triable by Magistrate and

trial will take sufficiently long time, therefore, without expressing

any opinion on the merits/demerits of the case, this Court is of the

opinion that the bail application filed by the petitioner deserves to

be accepted.

Consequently, the bail application is allowed. It is ordered

that the accused-petitioner- Babu Lal S/o Shri Udai Ram, arrested

in connection with F.I.R. No.74/2021, Police Station

Kmalighat(Bheem) Excise Enforcement, District Rajsamand, shall

be released on bail, provided they furnish a personal bond of

Rs.50,000/- (Rupees Fifty Thousand) each and two sureties of

Rs.25,000/- (Rupees Twenty Five Thousand) to the satisfaction of

the learned trial Court for their appearance before that Court on

each and every date of hearing and whenever called upon to do so

till the completion of the trial.

(FARJAND ALI),J 118-nidhi/-

Powered by TCPDF (www.tcpdf.org)