Mukesh Kumar And Ors vs State Of Rajasthan

Learned counsel for the petitioner does not want to press the present bail application qua petitioner No.2-Rameshwar, therefore, the bail application

preferred by petitioner No.2 is dismissed as not pressed.

So far as petitioner No.1 is concerned, learned counsel for the petitioner states that the offences alleged to have been committed by the petitioner are

triable by Magistrate. The accused-petitioner is in judicial custody and the trial of the case will take sufficient long time. Therefore, the benefit of bail

should be granted to the accused-petitioner.

Learned Public Prosecutor opposed the prayer made by the petitioner.

I have considered the arguments advanced before me and gone through the material available on record.

Taking into account the facts and circumstances of the case, without commenting on the merits of the case, this Court deems it just and proper to

release the petitioner No.1 Mukesh Kumar on bail.

Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner No.1 Mukesh Kumar S/o Hansraj

shall be enlarged on bail in FIR No.39/2021, registered at Police Station Talwada, Distt. Hanumangarh for offence under Section 19/54 of Excise Act

provided he furnishes a personal bond in the sum of Rs.1,00,000/- with two sureties of Rs.50,000/- each to the satisfaction of the learned trial Judge

for his appearance before the court concerned on all the dates of hearing as and when called upon to do so.