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Judgment
11 paragraphs · 209 wordsPetitioner has filed this bail application under Section 439 of Cr.P.C.
F.I.R. No.76/2020 was registered at Police Station Nagar, District Bharatpur for offence under Sections 19/54, 54-A fo the Rajashtan Excise Act.
It is contended by counsel for the petitioner that petitioner is only a labour who was hired to reload the vehicle. Petitioner is a young boy aged 24
years and is not the owner of the allegedly recovered liquor. Charge-sheet has been filed. Conclusion of trial will take time.
Learned Public Prosecutor has opposed the bail application.
I have considered the contentions.
Considering the contentions put forth by counsel for the petitioner, I deem it proper to allow the bail application.
This bail application is accordingly allowed and it is directed that accused petitioner shall be released on bail provided he furnishes a personal bond
in the sum of Rs.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each to the
satisfaction of the learned trial court with the stipulation that he shall appear before that Court and any court to which the matter is transferred, on all
subsequent dates of hearing and as and when called upon to do so.