Sukhvindra Singh vs State Of Rajasthan

The present second 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. 53/2020, Police Station Excise Circle, Anupgarh, District Sri Ganganagar for the offence under Section 16/54 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 after rejection of the first bail application of the petitioner on 24.01.2020, the charge-sheet has been

filed. She further submits that as per the chemical examination report, the spirit recovered from the petitioner contains ethyl alcohol and not methyl

alcohol. She, therefore, prays that the petitioner may 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 bail

application filed by the petitioner deserves to be accepted.

Consequently, the present second bail application filed under Section 439 of Cr.P.C. is allowed. It is ordered that the accused-petitioner - Sukhvindra

Singh S/o Sher Singh arrested in connection with F.I.R. No. 53/2020, Police Station Excise Circle, Anupgarh, District Sri Ganganagar 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.