Sundar Lal vs State, Through P.p.

Defects pointed out by the office are waived.

The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.43/2019 of Police

Station Pahada, District Udaipur, for the offence punishable under Section 19/54 of Rajasthan Excise Act.

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).

Learned AAG appearing for the State has opposed the bail application.

I have heard learned AAG and gone through the case file as well as material available on record.

Taking into account the facts and circumstances of the case and also the facts that the offence is triable by the Magistrate, the accused petitioner is in

judicial custody and the trial of the case will take a long considerable time, without expressing any opinion on the merits of the case, I deem it just and

proper to grant bail to the accused petitioner under Section 439 Cr.P.C.

Accordingly, the bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioner Sundar Lal S/o Shri Hurji Ahari Meena shall be

released on bail in connection with FIR No.43/2019 of Police Station Pahada, District Udaipur, provided he executes a personal bond in a sum of

Rs.1,00,000/- with two sound and solvent sureties of Rs.50,000/- 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.