Rajasthan High Court - Jaipur
Rahees S/O Deenu B/C Meo vs State Of Rajasthan on 6 May, 2020
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 2653/2020
Rahees S/o Deenu B/c Meo, Aged About 27 Years, R/o House No
309 Utawar Ps Utawara Dist. Palwal Haryana (At Present
Confined At Central Jail Alwar)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Jiya-Ur-Rahman For Respondent(s) : Mr. Pankaj Agarwal, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 06/05/2020
1. Heard learned counsel for the petitioner through video conferencing. Learned Public Prosecutor is present in Court
2. Petitioner has filed this bail application under Section 439 of Cr.P.C.
3. F.I.R. No. 170/2015 was registered at Police Station Ramgarh(Alwar) for offences under Section 8 of R.B. Act and Section 16/54 of Raj. Excise Act.
4. It is contended by counsel for the petitioner that petitioner was not arrested from the place of occurrence. It is also contended that petitioner is not having any criminal antecedents.
5. Learned Public Prosecutor has opposed the bail application.
6. I have considered the contentions. (Downloaded on 06/05/2020 at 08:40:05 PM)
(2 of 2) [CRLMB-2653/2020]
7. Considering the contentions put forth by counsel for the petitioner, I deem it proper to allow the bail application.
8. This bail application is accordingly allowed and it is directed that accused petitioner shall be released on bail provided he furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees One Lac only), with a further direction to submit two sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only) before the concerned Court within four weeks after the withdrawal of the order of the lock-down.
9. If the aforesaid two sureties are not submitted within the aforesaid period, Court below would be free to initiate appropriate action against the petitioner.
(PANKAJ BHANDARI),J HEENA/05 (Downloaded on 06/05/2020 at 08:40:05 PM) Powered by TCPDF (www.tcpdf.org)