Bhakatveer Singh S/o Shri Kishore Singh vs State of Rajasthan Through Public Prosecutor

Heard learned counsel for the petitioner and learned Public

Prosecutor. Perused the material available on record.

The present bail application has been filed under Section 439

Cr.P.C. on behalf of the petitioner, who is in custody in connection

with F.I.R. No.79/2015, Police Station Excise, District Udaipur for

the offences under Sections 14, 16 / 54 (54 A) Excise Act .

Learned Public Prosecutor has placed on record a fax

message forwarded by the DEO, Udaipur certifying that the

petitioner does not have any criminal antecedents.

The petitioner is in judicial custody for Magistrate Triable

Offence. Charge-sheet has been filed. Trial is likely to consume

time.

Having regard to the entirety of facts and circumstances as

available on record and upon consideration of the arguments

advanced at the Bar but without expressing any opinion on the

merits of the case, this Court is of the opinion that the bail

application filed by the petitioner deserves to be accepted.

Consequently, the bail application is allowed. It is ordered

that the accused-petitioner, Bhakatveer Singh S/o Shri Kishore

Singh arrested in connection with F.I.R. No.79/2015, Police Station

Excise, District Udaipur shall be released on bail; provided he

furnishes a personal bond of Rs.50,000/- and two surety bonds of

Rs.25,000/- 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.