Rajasthan High Court - Jodhpur
Raviraj Koli vs The State Of Rajasthan ... on 20 October, 2023
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
[2023:RJ-JD:36393]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 13464/2023
Raviraj Koli S/o Raj Kumar, Aged About 28 Years, R/o- 194,
Subhashnagar - A Bhatt Vada, Pali, Rajasthan. (At Present
Lodged In District Jail Pali)
----Petitioner
Versus
The State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Mohd. Rasheed
For Respondent(s) : Mr. Gaurav Singh, PP
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Order 20/10/2023 The petitioner has been arrested in connection with FIR No.216/2023 of Police Station Guda Endla, District Pali for the offence punishable under Section 19/54 of Rajasthan Excise Act. He has preferred this bail application under Section 439 Cr.P.C.
The first bail application was dismissed by this Court vide order dated 10.10.2023 as not pressed with liberty to file a fresh bail application after filing of the challan.
Learned counsel for the petitioner submits that offences are triable by Magistrate and challan of the case has been presented. The accused-petitioner is 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-petitioner.
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 (Downloaded on 12/11/2023 at 08:03:18 AM) [2023:RJ-JD:36393] (2 of 2) [CRLMB-13464/2023] case, I deem it just and proper to grant bail to the accused petitioner under Section 439 Cr.P.C.
Accordingly, the second bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioner Raviraj Koli S/o Raj Kumar, shall be released on bail in connection with FIR No. 216/2023 of Police Station Guda Endla, District Pali provided he executes a personal bond in a sum of Rs.2,00,000/- with two sound and solvent sureties of Rs.1,00,000/- 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.
(MANOJ KUMAR GARG),J 1105-raksha/-
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