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Judgment
5 paragraphs · 204 wordsThe present bail application has been filed under Section 439 of Cr.P.C. on behalf of the petitioners who are in custody in connection with F.I.R. No. 19/2020, Police Station Pipalkhunt, District Pratapgarh for the offence under Section 19/54 of the Rajasthan Excise Act.
Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.
Learned Public Prosecutor opposes the bail.
Having regard to the facts and circumstances of the case and upon a consideration of the arguments advanced, this Court is of the opinion that the bail application filed by the petitioners deserves to be accepted.
Consequently, the bail application filed under Section 439 of Cr.P.C. is allowed. It is ordered that the accused-petitioners (1) Rajkumar S/o Mohan Lal Suhalka and (2) Kamlesh S/o Ramdev Meghwal arrested in connection with F.I.R. No. 19/2020, Police Station Pipalkhunt, District Pratapgarh shall be released on bail provided each of them 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.