Kuldeep Singh vs State Of Rajasthan

Learned counsel for the petitioner submits that he has already filed certified copy of the order impugned. In these circumstances, the defect stands

cured.

The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 79/2019-2020

registered at Excise Station Khairthal, District Alwar for the offence(s) under Section(s) 19/54 and 54D Rajasthan Excise Act.

It is contended by learned counsel for the petitioner that the petitioner has falsely been implicated in this case. He submits that the petitioner is in

custody since 08.06.2020, investigation as against him is complete, offence(s) are triable by Magistrate, he has no criminal antecedents and prays for

release of the petitioner 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 the accusation, his length of custody 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 Kuldeep Singh S/o Naresh Singh 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) 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.