Rajasthan High Court - Jaipur
Rohtash vs State Of Raj Asthan Through Pp on 7 April, 2011
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR S.B. CR.MISC.BAIL APPLICATION NO.2458/2011 Rohtash Vs. State Date of order : 7/4/2011. HON'BLE MR.JUSTICE MOHAMMAD RAFIQ Shri Hukum Chand Saini for the petitioner.
Shri Sanjeev Kumar Mahala, P.P. for the State.
****** Heard learned counsel for the petitioner, learned Public Prosecutor for the State and perused the relevant documents placed before me.
Contention of the learned counsel for the petitioner is that offence is u/s.14, 19/54 of the Rajasthan Excise Act and there is no other criminal case registered against the petitioner.
Learned Public Prosecutor has opposed the bail application.
Without expressing any opinion on the merits of this case but taking into consideration all the facts and circumstances of the case, I deem it appropriate to enlarge the petitioner on bail.
In the result, this bail application u/S.439 Cr.P.C. is allowed and it is directed that petitioner Rohtash S/o Sultan shall be released on bail in F.I.R. No.38/2011, P.S. Excise Circle, Behror, Distt. Alwar to his furnishing a personal bond in the sum of Rs.30,000/- together with two sureties in the sum of Rs.15,000/- each to the satisfaction of the trial Court for his appearance before that court on all dates of hearing and as and when called upon to do so till conclusion of the trial.
(MOHAMMAD RAFIQ), J.
RS/