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Judgment
11 paragraphs · 238 wordsThe present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 222/2020 registered
at Police Station Suket, District Kota for the offence(s) under Section(s) 19/54 of Rajasthan Excise Act, 1950.
Learned counsel for the petitioner submits that he has falsely been implicated in this case. He submits that the petitioner is in custody since
17.10.2020, charge-sheet has been filed, the offence is triable by Magistrate, he has no criminal antecedents and prays for his release on bail.
Learned Public Prosecutor has opposed the bail application. Taking into consideration the submissions advanced by learned counsel for the petitioner,
the nature of allegations against him, his length of custody, filing of the charge-sheet and absence of criminal antecedents; but, without expressing any
opinion on the merits of the case, this Court deems it just and proper to enlarge the petitioner on bail.
Accordingly, the bail application is allowed and it is directed that accused-petitioner Ishwar Suman S/o Ghasilal shall be released on bail under Section
439 Cr.P.C. in connection with afore-mentioned FIR registered at concerned Police Station, provided he furnishes a personal bond in the sum of
Rs.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction of
the trial Court with the stipulation that he shall comply with all the conditions laid down under Section 437(3) Cr.P.C.