Rajasthan High Court - Jodhpur
Anil & Anr vs State on 19 October, 2016
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
CRIMINAL MISC. BAIL (CRLMB) No. 9346 of 2016
ANIL & ANR - VS - STATE
1/2
IN THE HIGH COURT OF JUDICATURE FOR
RAJASTHAN AT JODHPUR
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CRIMINAL MISC. BAIL (CRLMB) No. 9346 of 2016
PETITIONERS:
1. Anil S/o Ganpat Ram, By caste Naik, Resident of
Eyara P.S. Sahawa, District Churu.
2. Suresh S/o Bharu Ram, By caste Naik, Resident of
Asrasar, P.S. Sahawa, District Churu.
(At present lodged in Sub Jail at Nohar)
VERSUS
RESPONDENT:
The State of Rajasthan
Date of Order : 19.10.2016
HON'BLE MR. VIJAY BISHNOI, J.
Mr. Kuldeep Sharma, for the petitioners.
Mr. Pankaj Awasthi - PP, for the respondent.
ORDER
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Heard learned counsel for the petitioners as well as learned Public Prosecutor and also perused the material on record.
The petitioners have been arrested in FIR No.581/2016 of Police Station, Nohar, District Hanumangarh for the offence punishable under Section CRIMINAL MISC. BAIL (CRLMB) No. 9346 of 2016 ANIL & ANR - VS - STATE 2/2 19/54 of Rajasthan Excise Act. They have preferred this bail application under Section 439 Cr.P.C.
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 petitioners under Section 439 Cr.P.C.
Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioners - (1) Anil S/o Ganpat Ram and (2) Suresh S/o Bharu Ram shall be released on bail in connection with FIR No.581/2016 of Police Station, Nohar, District Hanumangarh provided each of them executes a personal bond in a 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.
Abhishek 57