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Vijay Singh @ Vijendra vs State Of Rajasthan
2022 Latest Caselaw 7865 Raj

Citation : 2022 Latest Caselaw 7865 Raj
Judgement Date : 25 May, 2022

Rajasthan High Court - Jodhpur
Vijay Singh @ Vijendra vs State Of Rajasthan on 25 May, 2022
Bench: Manoj Kumar Garg

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6876/2022

Vijay Singh @ Vijendra Singh S/o Sh. Shiv Singh, Aged About 48 Years, R/o Talanpur Ps Gotan Distt. Nagaur At Present Paldi Siddh Ps Borunda Dist. Jodhpur Raj.

(At Present Lodged In Sub Jail Merta)

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr.Mahipal Singh, Adv. For Respondent(s) : Mr.Mukhtiyar Khan, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

25/05/2022

The present bail application has been filed under Section 439

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

No.34/2022, Police Station Sendara, Distt. Pali for the offence

under Sections 19/54, 14/57, 54-A of 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

may 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-6876/2022]

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 Vijay Singh

@ Vijendra Singh S/o Sh. Shiv Singh shall be enlarged on bail in

FIR No.34/2022, Police Station Sendara, Distt. Pali 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 177-NK/-

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