Rajasthan High Court - Jaipur
Rohtash Urf Lala vs State Of Rajasthan Through P P on 5 June, 2012
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR SB Criminal Misc. Bail Application No.5656/2012 Rohtash @ Lala vs. State of Rajasthan Date of Judgment ::: 5.6.2012 PRESENT HON'BLE MS. JUSTICE BELA M. TRIVEDI (Vacation Judge) Mr.Anil Jain for the applicant/petitioner. Mr. Peeyush Kumar Public Prosecutor for the State BY THE COURT :
The applicant has moved the present application under Section 439 Cr.P.C., seeking his release on bail in respect of the FIR No. being No.5/12-13 registered at Excise Police Station-Behror, Alwar for the offence under Section 16/54 of Rajasthan Excise Act.
Heard learned counsel for the applicant and learned public prosecutor for the State and perused the relevant material placed before the court.
It has been submitted by learned counsel for the applicant/petitioner that the allegation against the petitioner is that he was carrying illicit liquor, however, considering the nature of offence and the punishment prescribed for the offence, he be released on bail. The learned Public Prosecutor has opposed the present application.
Having regard to the submissions made by by learned counsel for the applicant/petitioner and to the nature of offence and the maximum punishment prescribed for the offence, the present application deserves to be allowed.
In view of the above, the application is allowed. The applicant-Rohtash @ Lala son of Shri Kundan shall be released on bail in connection with FIR No.5/12-13 registered at Excise Police Station-Behror, Alwar, on his furnishing personal bond of Rs. 50,000/- and the two sureties of Rs. 25,000/- each of the like amount to the satisfaction of the trial court, on the following conditions:-
(a) that the applicant shall make himself available for interrogation by the Investigation Officer as and when required and shall cooperate with the investigation by the Investigation Officer ;
(b) the applicant shall not commit any offence similar to the offence of which he is accused or suspected, of the commission of which he is suspected;
(c) that the applicant shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case, so as to dissuade him from disclosing such facts to the court or to any police officer or temper with the evidence;
(d) that the applicant shall attend the concerned court as and when directed and found necessary;
(e) that the applicant shall not leave the territory of India without previous permission of the concerned trial court, and shall deposit the passport, if any, before the trial court;
(f) the applicant shall furnish his present correct residential alongwith the contact number before the trial court and shall also intimate the change, if any, which may take place in future to the trial court.
( BELA M. TRIVEDI ) VJ.
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Om Prakash pa