Ayub Khan vs State Of Rajasthan ...
2023 Latest Caselaw 2560 Raj

[2023/RJJD/008079]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 3221/2023

Ayub Khan S/o Noor Mohammad, Aged About 30 Years, R/o Meerpura, Ps Shergarh, Currently R/o Near Factory, Raja Bagh, Balotra, Ps Balotra, Barmer, Rajasthan. (Presently Lodged In Sub Jail Balotra).

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

----Respondent

For Petitioner(s) : Mr. Naman Mohnot For Respondent(s) : Mr. SK Bhati, PP

HON'BLE MR. JUSTICE PRAVEER BHATNAGAR

Judgment / Order

29/03/2023

The instant bail application has been filed under Section 439

Cr.P.C. on behalf of accused-petitioner Ayub Khan. The petitioner

has been arrested in connection with FIR No. 77/2023 registered

at Police Station Shergarh, District Jodhpur for the offence(s)

under Sections 16/54 of Rajasthan Excise Act.

Learned counsel for the petitioner submits that offence

alleged to have been committed by the petitioner is triable by

Magistrate. Therefore, the benefit of grant of bail may be granted

to the accused-petitioner.

Per contra, learned Public Prosecutor opposes the grant of

bail application.

Considering the arguments advanced by the counsel for the

parties and looking to the overall facts and circumstances of the

[2023/RJJD/008079] (2 of 2) [CRLMB-3221/2023]

case, I deem it just and proper to enlarge the accused-petitioner

on bail.

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

allowed and it is ordered that the accused-petitioner Ayub Khan

S/o Noor Mohammad in connection with FIR No. 77/2023

registered at Police Station Shergarh, District Jodhpur shall be

enlarged on bail provided he furnishes a personal bond in the sum

of Rs.50,000/- with two sureties of Rs.25,000/- 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.

(PRAVEER BHATNAGAR),J 289-mohit/-

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