Rajpal vs State Of Rajasthan

The present bail application has been filed under Section 439 of Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No. 20/2020, Police Station Rajgarh, District Churu for the offence under Section 19/54 of the Rajasthan Excise Act.

Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

Learned counsel for the petitioner submits that there is no other case of like nature pending or decided against the petitioner. He, therefore, prays that the petitioner may also be enlarged on bail.

Learned Public Prosecutor opposes the bail application.

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 petitioner is also entitled for grant of bail under Section 439 of Cr.P.C.

Consequently, the bail application under Section 439 of Cr.P.C. is allowed. It is ordered that the accused-petitioner - Rajpal S/o Harlal arrested in connection with F.I.R. No. 20/2020, Police Station Rajgarh, District Churu 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.