AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 220 wordsManoj Kumar Garg, J
The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.144/2022 Police Station Motagaon, District Banswara for the offences punishable under Section 19/54 of the Rajasthan Excise Act.
Upon perusal of the record of the case, it appears that the offences alleged to have been committed by the petitioner are triable by Magistrate; the petitioner is in the judicial custody and the trial of the case will take sufficiently long time.
Learned Public Prosecutor has opposed the bail application.
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 on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner - Phalesh S/o Shankarlal, shall be enlarged on bail in FIR No.144/2022 Police Station Motagaon, District Banswara 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.