DEVI SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Mr. S.S. Sunda submits that in this case the un-authorised liquor has been recovered from an open place and has also submitted that in the case of identical nature the bail has been granted, he has referred to S.B.C.M.A.B. No. 4406/91, decided dated 20.12.91.

(2.) In this view of the order, I am inclined to accept this bail application under section 438, Crimial P.C.

(3.) It is, therefore, ordered that the petitioner Devi Singh S/o Asu Singh if sought to be arrested by the SHO/Arresting Officer/Investigating Officer, Excise Department, Excise Circle, Excise Department. Sikar in connection with FIR No. 77/92 registered at the Department, for offence u/s 19/54 subject to his furnishing a personal bond in the sum of Rs. 10,000 (Ten Thousand) with two sureties of Rs. 5,000 (Five Thousand) each to the satisfaction of the Excise Officer of the said Department, be released on bail, on the following conditions:-