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Judgment
5 paragraphs · 208 wordsPerused the averements made in this criminal misc. bail application as well as the material available on record and heard learned AAG-cum-GC.
The petitioners have been arrested in FIR No.43/2020 of Police Station Abu Road RIICO, District Sirohi for the offence punishable under Section 19/54 of Rajasthan Excise Act. They have preferred this bail application under Section 439 Cr.P.C.
Learned AAG-cum-GC has opposed the bail application.
Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioners under Section 439 Cr.P.C.
Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioners - (1) Salim S/o Ismil Khan and (2) Arman S/o Usman Bhai shall be released on bail in connection with FIR No.43/2020 of Police Station Abu Road RIICO, District Sirohi provided each of them executes a personal bond in a sum of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- each to the satisfaction of learned trial court for his appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.