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Judgment
11 paragraphs · 209 wordsThe present bail application has been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No. 51/2020
Registered at Police Station Nasirabad Sadar, District Ajmer for the offence(s) under Sections 19/54 & 14/54 of Rajasthan Excise Act.
Counsel for the petitioners submits that the petitioners have been falsely implicated in this matter and the case is triable by Magistrate and recovery
has already been effected.
Learned Public Prosecutor has opposed the bail application.
Considering the contentions put-forth by the counsel for the petitioner and taking into account the facts and circumstances of the case and without
expressing any opinion on the merits of the case, this court deems it just and proper to enlarge the petitioners on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioners-(1) Karam Pal S/o Vijay Pal (2)
Praveen S/o Jaipal shall be enlarged on bail provided each of them furnishes a personal bond in the sum of Rs. 50,000/- with two sureties of Rs.
25,000/- each to the satisfaction of the learned trial Judge for their appearance before the court concerned on all the dates of hearing as and when
called upon to do so.