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Judgment
11 paragraphs · 225 wordsThe petitioner has been arrested in connection with FIR No.1/2021 of Police Station Jaitaran Excise Enforcement, 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.
Counsel for the petitioner submits that offence is triable by the Magistrate. 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 vehemently 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 case, I deem it just and
proper to grant bail to the accused petitioner under Section 439 Cr.P.C.
Accordingly, the bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioner Dhagla Ram S/o Shri Mangla Ram shall be
released on bail in connection with FIR No.1/2021 of Police Station Jaitaran Excise Enforcement, District Pali provided he executes a personal bond in
a sum of Rs.1,00,000/- with two sound and solvent sureties of Rs.50,000/- 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.