Rajasthan High Court - Jaipur
Harnek S/O Mahtab B/C Raysikh vs State Of Rajasthan Through Pp on 29 January, 2019
Author: Sabina
Bench: Sabina
(1 of 1)
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. CRIMINAL MISC. BAIL APPLICATION NO. 1203/2019
Harnek S/o Mahtab, B/c Raysikh, Aged About 26 Years, R/o Algani,
Police Station Sikri District Bharatpur.
(At Present Petitioner Lodged In Central Jail Sewar)
----Petitioner
Versus
State of Rajasthan Through PP
----Respondent
__________________________________________ For Petitioner : Mr. Liyakat Khan For Respondent : Mr. N.S. Dhakad, P.P. __________________________________________ HON'BLE MRS. JUSTICE SABINA Judgment 29/01/2019 Petitioner has filed this petition under Section 439 Code of Criminal Procedure, 1973 seeking regular bail in F.I.R. No.553/2018 registered at Police Station Nadbai, District Bharatpur for the offence under Section 19/54 of Rajasthan Excise Act, 1950.
Present case relates to recovery of liquor. Learned counsel for the petitioner has submitted that the petitioner is in custody since 15.01.2019. Petitioner was not apprehended at the spot. Presently, petitioner is in judicial custody and is not required for further investigation.
Learned State Counsel, has opposed the petition. Keeping in view the facts and circumstances of the case, it would be just and expedient to order the release of the petitioner on bail.
Accordingly, without expressing any opinion on the merits of the case, this petition is allowed. Petitioner be admitted to bail subject to satisfaction of the Trial Court.
(SABINA)J. Mohita/42 Powered by TCPDF (www.tcpdf.org)