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Judgment
11 paragraphs · 220 wordsHeard  learned counsel for the parties and have perused the material available on record.
The present bail application has been filed under Section 439 Cr.P.C. on behalf of the applicant, who is in custody in connection with FIR No.31/2020-
21, Police Station Excise Anoopgarh for the offences under Sections 16/54 & 54-A of the Rajasthan Excise Act.
It is submitted by learned counsel for the applicant that the offence alleged against the applicant is triable by Magistrate, the challan has already been
filed and the trial is likely to take time.
Learned Public Prosecutor opposed the bail application. In the circumstances of the case, without expressing any opinion on the merits of the case,
this Court is of the opinion that the bail application filed by the applicant deserves to be accepted.
Consequently, the bail application is allowed. It is ordered that the accused-applicant - Pal Singh S/o Nanak Singh Janwasi arrested in connection with
FIR No.31/2020-21, Police Station Excise Anoopgarh, 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.