Sohan Lal vs State Of Rajasthan ...
2023 Latest Caselaw 1775 Raj

[2023/RJJD/005420]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1534/2023

Sohan Lal S/o Shri Manaram, Aged About 37 Years, R/o Ward No. 05, Srivijaynagar, Tehsil Srivijaynagar, District Sri Ganganagar (Rajasthan) (At Present Lodged In Sub Jail, Suratgarh)

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

----Respondent

For Petitioner(s) : Mr. Trilok Joshi For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Judgment / Order

15/02/2023

The petitioner has been arrested in connection with FIR

No.34/2023 of Police Station Srivijaynagar, District Sriganganagar

for the offence punishable under Section 16/54 of Rajasthan

Excise Act. He has preferred this bail application under Section

439 Cr.P.C.

Learned counsel for the petitioner submits that the petitioner

has falsely been implicated in the present case and the offence is

triable by first class Magistrate. The accused-petitioner is behind

bars and the trial of the case will take time. Therefore, it is prayed

that the accused-petitioner may be enlarged on bail.

Learned Public Prosecutor has vehemently opposed the bail

application.

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

[2023/RJJD/005420] (2 of 2) [CRLMB-1534/2023]

case, I deem it just and proper to grant bail to the accused

petitioner under Section 439 Cr.P.C.

Accordingly, the bail application filed under Sec.439 Cr.P.C. is

allowed and it is directed that petitioner Sohan Lal S/o

Manaram shall be released on bail in connection with FIR

No.34/2023 of Police Station Srivijaynagar, District Sriganganagar

provided he executes a personal bond in a sum of Rs.1,00,000/-

with two sound and solvent sureties of Rs.50,000/- each to the

satisfaction of learned trial court for his appearance before that

court on each and every date of hearing and whenever called upon

to do so till the completion of the trial.

(MADAN GOPAL VYAS),J 195-nidhi/-

Powered by TCPDF (www.tcpdf.org)