Kamlesh And Ors vs State, Through Pp

The 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.44/2020, Police Station Bichhiwada, District Dungarpur, for the offences under Sections 19/54 of Rajasthan Excise Act.

Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

It is submitted by learned counsel for the petitioners that the petitioners have been falsely implicated in the present case. The conclusion of trial will

take sufficiently long time, 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 deserve to be accepted.

Consequently, the bail application filed under Section 439 Cr.P.C. is allowed. It is ordered that the accused-petitioners (1) Kamlesh S/o Gatu Damor

and (2) Prabhu Lal S/o Ranchhod Kharadi Meena arrested in connection with F.I.R. No.44/2020, Police Station Bichhiwada, District Dungarpur, shall

be released on bail; provided each of them furnishes a personal bond of Rs.50,000/- (Rupees: Fifty Thousand Only) 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.