Kuldeep Sharma @ Lala vs State, Through Pp

The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R.

No.318/2019, Police Station Ladnu, District Nagaur for the offences under Sections 19/54 of 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 petitioner that there is no case of like nature pending/decided against the present petitioner. The co-accused

Amarchand has already been enlarged on bail by this Court vide order dated 19/02/2020. Therefore, it is prayed that the petitioner 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 petitioner deserves to be accepted.

Consequently, the bail application is allowed. It is ordered that the accused-petitioner Kuldeep Sharma @ Lala S/o Sh. Hiralal arrested in connection

with F.I.R. No. 318/2019, Police Station Ladnu, District Nagaur shall be released on bail; provided he 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.