Kunj Bihari Arora vs State Of Rajasthan on 28 November, 2018

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Rajasthan High Court - Jodhpur

Kunj Bihari Arora vs State Of Rajasthan on 28 November, 2018

Bench: Vijay Bishnoi

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
             S.B. Criminal Misc. Bail No. 11141/2018

Kunj Bihari Arora S/o Bhanwar Lal, Aged About 40 Years, B/c
Khatri (Aroda) R/o G-259, Shastri Nagar , P.S. Shastri Nagar,
Distt. Jodhpur.


(Presently Lodged In Distt. Jail, Barmer)
                                                    ----Petitioner
                              Versus
State Of Rajasthan, Through Pp
                                                  ----Respondent


For Petitioner(s)      :   Mr. Pradeep Shah
For Respondent(s)      :   Mr. A.S. Rathore, PP



            HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order 28/11/2018 Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.19/2016 of Police Station Gadara Road, Distt. Barmer for the offences punishable under Sections 304, 328, 120B IPC and Sections 14/57, 19/54, 16/54A, 54B, 54D, 56 of the Rajasthan Excise Act. He has preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that the allegation against the petitioner is to the effect that he supplied spirit to one Devendra Solanki, who thereafter (2 of 2) [CRLMB-11141/2018] prepared spurious liquor from that. It is submitted that Devendra Solanki has already been enlarged on bail.

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 petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner - Kunj Bihari Arora S/o Bhanwar Lal shall be released on bail in connection with FIR No.19/2016 of Police Station Gadara Road, Distt. Barmer provided he executes a personal bond in the 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 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 57-msrathore/-

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Rajasthan High Court - Jodhpur