Bhakatveer Singh S/o Shri Kishore Singh vs State of Rajasthan Through Public Prosecutor

Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in custody in connection with F.I.R. No.79/2015, Police Station Excise, District Udaipur for the offences under Sections 14, 16 / 54 (54 A) Excise Act .

Learned Public Prosecutor has placed on record a fax message forwarded by the DEO, Udaipur certifying that the petitioner does not have any criminal antecedents.

The petitioner is in judicial custody for Magistrate Triable Offence. Charge-sheet has been filed. Trial is likely to consume time.

Having regard to the entirety of facts and circumstances as available on record and upon consideration of the arguments advanced at the Bar but without expressing any opinion on the merits of the case, this Court is of the opinion that the bail application filed by the petitioner deserves to be accepted.

Consequently, the bail application is allowed. It is ordered that the accused-petitioner, Bhakatveer Singh S/o Shri Kishore Singh arrested in connection with F.I.R. No.79/2015, Police Station Excise, District Udaipur shall be released on bail; provided he furnishes a personal bond of Rs.50,000/- and two surety bonds of Rs.25,000/- 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.