Rawataram vs State Of Rajasthan, Through P.p.

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).

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.

137/2020, Police Station Kotwali, District Pali for the offences under Sections 19/54 of Excise Act.

I have gone through the order impugned & pleadings in the bail application.

Mr. Farzand Ali, AAG Cum GA opposes the bail application.

Having regard to the facts and circumstances of the case and upon a consideration of the pleadings in the bail application and also considering the

peculiar circumstances prevailing in the country due to the pandemic of COVID-19, this Court deems it just and proper to release the petitioner on

bail.

Consequently, the present bail application filed under Section 439 of Cr.P.C. is allowed. It is ordered that the accusedpetitioner - Rawataram S/o

Shivlal arrested in connection with F.I.R. No. 137/2020, Police Station Kotwali, District Pali 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.