Bhajanlal And Ors vs State, Through Pp

The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioners who are in custody in connection with F.I.R.

No.34/2020, Police Station Chhoti Sadari, District Pratapgarh, for the offences under Sections 19/54 of Excise Act.

Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.

Learned counsel for the petitioners at the outset submits that he does not want to press the present bail application qua the petitioner No.2 Prataparam

case of like nature pending/decided against the petitioner No.1. Therefore, it is prayed that the petitioner No.1 may be enlarged on bail.

The learned Public Prosecutor opposes the bail.

Having regard to the facts and circumstances of the case and upon a consideration of the arguments advanced, this Court is of the opinion that the bail

application filed by the petitioner No.1 deserves to be accepted.

Consequently, the bail application qua the petitioner No.1 is allowed. It is ordered that the accused-petitioner Bhajanlal S/o Sh. Babulal arrested in

connection with F.I.R. No. 34/2020, Police Station Chhoti Sadari, District Pratapgarh shall be released on bail; provided he furnishes a personal bond

of Rs.50,000/ (Rupees: Fifty Thousand Only) with two sureties of Rs.25,000/ (Rupees: Twenty Five Thousand Only) each to the satisfaction of the

learned trial court with the stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.