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Judgment
12 paragraphs · 231 wordsThe 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.20/2020, Police Station- Chitalwana District Jalore for the offences under Sections 19/54 and 14/57 of the Rajasthan Excise Act.
Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.
It is submitted by learned counsel for the petitioners that no case of like nature is pending or decided against the present petitioners. Therefore, it is
prayed that the petitioners 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 petitioners deserves to be accepted.
Consequently, the bail application is allowed. It is ordered that the accused-petitioners Dinesh Kumar S/o Ram Lal & Chokha Ram S/o Jetha Ram
arrested in connection with F.I.R. No.20/2020, Police Station- Chitalwana District Jalore shall be released on bail; provided they furnish a personal
bond of Rs.50,000/- (Rupees: Fifty Thousand Only) each 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.