Rajasthan High Court - Jodhpur
Suresh Kumar vs State Of Rajasthan on 13 February, 2019
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc. Bail No. 1896/2019
1. Suresh Kumar S/o Brij Lal @ Birja, Aged About 26 Years,
By Caste Dhanak, Resident Of 11, Balasar, Police Station
Khuiya District Hanumangarh (At Present Lodged In Sub
Jail, Nohar)
2. Hoshiyar Singh S/o Om Prakash, Aged About 30 Years, By
Caste Jat Sidhu, Resident Of Ward No. 1, Dalpatpura,
Police Station Nohar District Hanumangarh. (At Present
Lodged In Sub Jail, Nohar)
3. Deep Chand S/o Ramji Lal, Aged About 30 Years, By
Caste Jat Sidhu, Resident Of Ward No. 1, Dalpatpura,
Police Station Nohar District Hanumangarh. (At Present
Lodged In Sub Jail, Nohar)
4. Mohan Lal S/o Dariya Singh, Aged About 35 Years, By
Caste Jat Sidhu, Resident Of Ward No. 1, Dalpatpura,
Police Station Nohar District Hanumangarh. (At Present
Lodged In Sub Jail, Nohar)
----Petitioners
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Ashok Choudhary
For Respondent(s) : Mr. Pankaj Avasthi, P.P.
HON'BLE MR. JUSTICE VIJAY BISHNOI
Order 13/02/2019 Heard learned counsel for the petitioners as well as learned Public Prosecutor and also perused the material on record.
The petitioners have been arrested in connection with FIR No.324/2018 of Police Station Rawatsar, District Hanumangarh for the offence punishable under Section 19/54 of Rajasthan Excise Act. They have preferred this bail application under Section 439 (2 of 2) [CRLMB-1896/2019] Cr.P.C.
Learned Public Prosecutor has 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 case, I deem it just and proper to grant bail to the accused petitioners under Section 439 Cr.P.C.
Accordingly, this bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioners No.1 Suresh Kumar S/o Brij Lal @ Birja, No.2 Hoshiyar Singh s/o Om Prakash, No.3 Deep Chand S/o Ramji Lal and No.4 Mohan Lal S/o Dariya Singh shall be released on bail in connection with FIR No.324/2018 of Police Station Rawatsar, District Hanumangarh provided each of them executes a personal bond in a sum of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- each to the satisfaction of learned trial court for his/her appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.
(VIJAY BISHNOI),J 37-Babulal/-
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