Kanwri Lal And Others vs State Of Rajasthan

Rekha Borana, J

The present bail applications have been filed under Section 439 Cr.P.C. on behalf of the petitioners, who are in judicial custody in connection with F.I.R. No.96/2022, Police Station Raas, District Pali, registered for the offences punishable under Sections 19/54, 54A of Rajasthan Excise Act.

It has been submitted by learned counsel for the petitioners that the offences are triable by magistrate and the accused petitioners are behind the bars since 07.06.2022. No recovery is now to be made from the accused petitioners hence, they prayed for release of the petitioners on bail.

Per contra, Public Prosecutor vehemently opposed the bail application.

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

Having regard to the facts and circumstances of this case, particularly the fact that offences are 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 applications filed by the petitioners deserve to be accepted.

Consequently, the bail applications are allowed. It is ordered that the accused-petitioners – (1) Kanwri Lal S/o Shri Nandkishore, (2) Shishpal @ Surendra S/o Shri Tulchiram and (3) Pankaj Dadhich S/o Satyanarayan, arrested in connection with F.I.R. No.96/2022 registered at Police Station Raas, District Pali, shall be released on bail, if not wanted in any other case, provided each of them 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 their appearance before that Court on each and every date of hearing and whenever called upon to do so till the completion of the trial.