S.B.Criminal Misc. Bail Application No.8353/2016 (Bacchan Vs. State of Rajasthan) Date of Order ::: 29.08.2016 HON'BLE MR. JUSTICE PRASHANT KUMAR AGARWAL Mr. Gurvinder Singh, for the petitioner.
Mr. Prakash Thakuria, Public Prosecutor for the State.
Although some other criminal cases are said to be registered against the petitioner but on consideration of submissions made on behalf of the respective parties and the material made available on record and more particularly looking to the quantity of the liquor recovered and period of custody of the petitioner, but without expressing any final opinion on the merit and demerit of the case, I am inclined to enlarge the petitioner on bail under Section 439 Cr.P.C.
Consequently, the bail application filed under Section 439 Cr.P.C. is allowed.
It is ordered that the accused-petitioner-Bacchan son of Shri Ghanshyam, in FIR No.811/2014, registered at Police Station Sadar, District Alwar, shall be released on bail; provided he furnishes a personal bond of Rs. 50,000/- (Rupees Fifty thousand only) and two surety bonds 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.
(PRASHANT KUMAR AGARWAL), J Jyoti/- S.No.64/-
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