Ganga Ram vs State Of Rajasthan

Rekha Borana, J

The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.127/2022 registered at Police Station Chitalwana, District Jalore, for the offence punishable under Section 19/54 of the Rajasthan Excise Act.

Learned counsel appearing for the petitioner stated that the offence is triable by the Magistrate; no criminal antecedents of the petitioner has been proved. With these submissions, learned counsel for the petitioner prayed that benefit of bail may be granted to the petitioner.

Per contra, learned Additional Advocate General opposed the bail application.

Heard learned counsel appearing for the petitioner and learned Additional Advocate General. Perused the material available on record.

Having regard to the facts and circumstances of this case, particularly to the facts that offence is triable by the Magistrate; and trial of the case will take sufficiently long time, therefore, without expressing any opinion on the merits/demerits 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 – Ganga Ram S/o Babu Lal arrested in connection with F.I.R. No.127/2022 registered at Police Station Chitalwana, District Jalore, shall be released on bail, if not wanted in any other case, provided he furnishes a personal bond of Rs 50,000/- (Rupees Fifty Thousand) and two sureties of Rs. 25,000/-(Rupees Twenty Five Thousand) each to the satisfaction of the 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.