Pramod Kumar S/O Shri Ramnath vs State Of Rajasthan (2024:Rj-Jp:34725)
2024 Latest Caselaw 5346 Raj/2

Rajasthan High Court

Pramod Kumar S/O Shri Ramnath vs State Of Rajasthan (2024:Rj-Jp:34725) on 16 August, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:34725]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

  S.B. Criminal Miscellaneous II Bail Application No.
                              10049/2024

Pramod Kumar S/o Shri Ramnath, Aged About 26
Years, R/o Kareebpur, Police Station Nijamabad,
District Ajamgarh. (At Present In Sub Jail Sambhar
Lake, Jaipur).
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                       ----Respondent

For Petitioner(s) : Mr. Sanjay Verma, Adv.

For                      : Mr. Laxman Meena, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order

16/08/2024

This second bail application has been filed by

the petitioner under Section 439 Cr.P.C. seeking

regular bail in FIR No.46/2023-24 registered at

Excise Police Station Phulera, District Jaipur

(Rajasthan) for the offence(s) under Section(s)

19/54, 14/54 & 54A of the Rajasthan Excise Act,

1950.

The first bail application of the accused-

petitioner was dismissed as withdrawn by this Court

vide order dated 28.03.2024, giving liberty to the

[2024:RJ-JP:34725] (2 of 3) [CRLMB-10049/2024]

accused-petitioner to file afresh after filing of the

charge sheet.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

falsely implicated in this case. He further submits

that charge sheet has been filed. He also submits

that the accused-petitioner has been in judicial

custody since long and the conclusion of the trial will

take long time, hence the petitioner may be enlarged

on bail.

Learned Public Prosecutor appearing for the

State has opposed the bail application.

Taking into consideration the overall facts and

circumstances of the case and the fact that charge

sheet has been filed, but without expressing any

opinion on the merits and demerits of the case, this

Court deems it just and proper to enlarge the

petitioner on bail.

Accordingly, the second bail application filed

under Section 439 Cr.P.C. is allowed and it is ordered

that accused-petitioner Pramod Kumar S/o Shri

Ramnath shall be released on bail, 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 trial Court, with the

[2024:RJ-JP:34725] (3 of 3) [CRLMB-10049/2024]

stipulation that the petitioner shall appear before

that Court on all subsequent dates of hearing and as

and when called upon to do so.

(UMA SHANKER VYAS),J

DANISH USMANI /17

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