Rajasthan High Court - Jodhpur
(Jaswant Singh & Anr. vs . State Of Rajasthan) on 18 April, 2014
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IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
ORDER
S. B. CRIMINAL MISC. BAIL APPLICATION NO. 3453/2014 (Jaswant Singh & anr. Vs. State of Rajasthan) Date of order :: 18.04.2014 HON'BLE MS.JUSTICE NIRMALJIT KAUR Mr. Vijay Raj Bishnoi, counsel for the petitioners Mr. C.S. Ojha, counsel for the State.
<><><><> The present bail application has been filed under Section 439 of Cr.P.C. The petitioners have been arrested in connection with FIR No. 21/2014, Police Station Dangiawas, District Jodhpur for the offence under Section 19/54 of the Rajasthan Excise Act.
Taking into account the facts and circumstances of the case, this Court deems it just and proper to release the petitioners on bail.
Accordingly, the bail application under Section 439 of Cr.P.C. is allowed and it is ordered that the accused-petitioners (1) Jaswant Singh s/o Guru Dayal Singh and (2) Jasbir Singh s/o Guru Dayal Singh shall be enlarged on bail provided each of them furnishes a personal bond in the sum of Rs. 50,000/- with two sureties of Rs. 25,000/- each to the satisfaction of the learned trial Judge for their appearance before the court concerned on all the dates of hearing as and when called upon to do so.
(NIRMALJIT KAUR), J.
IK