Rajasthan High Court - Jodhpur
Pannaram @ Suresh vs State on 28 May, 2021
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 6870/2021
1. Pannaram @ Suresh S/o Shri Chunnaram, Aged About 26
Years, By Caste Jat, R/o Ram Ji Ki Dhani, Dharasar, PS
Chohtan, District Barmer, Rajasthan. (Lodged In Sub Jail
Prabatsar, District Nagaur).
2. Mangilal S/o Shri Dhuraram, Aged About 42 Years, R/o
Dedwa, Ps Sanchor, District Jalore, Rajasthan. (Lodged In
Sub Jail Prabatsar, District Nagaur).
----Petitioners
Versus
State, Through P.p.
----Respondent
For Petitioner(s) : Mr. Manoj Purohit, through V.C.
For Respondent(s) : Mr. S.S. Rajpurohit, PP.
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Order 28/05/2021 The present bail application has been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.75/2021 Police Station Pilwa, District Nagaur for the offence punishable under Sections 19/54, 54A of Rajasthan Excise Act. He has preferred this bail application under Section 439 Cr.P.C.
Counsel for the petitioners through video call submits that the offences are triable by Magistrate. The accused-petitioners are in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioners.
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(2 of 2) [CRLMB-6870/2021] Learned Public Prosecutor vehemently 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, the bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioners (1) Pannaram @ Suresh S/o Shri Chunnaram & (2) Mangilal S/o Shri Dhuraram shall be released on bail in connection with FIR No.75/2021 of Police Station Pilwa, Distt. Nagaur provided they execute personal bond in a sum of Rs.1,00,000/- each with two sound and solvent sureties of Rs.50,000/- each to the satisfaction of learned trial court for their appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.
(MANOJ KUMAR GARG),J 68-Ishan/-
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