Pawan Kumar And Ors vs State of Rajasthan

Defect pointed out by the Office is overruled.

The present bail application has been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.97/2020, Police

Station Excise Rajgarh, Disttrict Churu for the offence under Sections 14, 19/54 Rajasthan Excise Act.

Lawyers are abstaining from work in view of the unprecedented situation being faced by the country due to pandemic of novel corona virus (COVID-

19).

Learned Additional Advocate General appearing for the State opposed the bail application.

I have gone through the bail application and the material available on record.

Taking into account the facts and circumstances of the case so also the fact that the offence alleged to have been committed by the petitioners is

triable by Magistrate, the petitioners are in judicial lockup and the trial of the case will take further long considerable time, this Court deems it just and

proper to release 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) Pawan Kumar S/o Hardan

Ram and (2) Luna S/o Bala shall be enlarged on bail in FIR No.97/2020, P.S. Excise Rajgarh, Distt. Churu provided each of them furnishes a personal

bond in the sum of Rs.50,000/- with one surety of Rs.50,000/- 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.