MAHESH BHAGWATI, J. - (1.) THIS order governs the disposal of bail application filed under Section 439 of Cr.P.C. by Mr. J.K. Gupta Advocate on behalf of the applicant Geeta pertaining to F.I.R. No. 270/2009 at police station Shyam Nagar, Jaipur City, Jaipur, in the offences under Sections 19/54 of Excise Act.
(2.) HEARD the learned counsel for the petitioner and learned Public Prosecutor appearing for the State and perused the material on record. Uarters of illicit liquor is alleged to have been recovered from the possession of the petitioner. Learned counsel for the petitioner has canvassed that she has been falsely implicated and is in no way connected with the commission of the offences of the instant case. She is innocent. She has been in custody for quite a long time, hence, she may granted indulgence of bail. Learned Public Prosecutor appearing for the State has opposed the bail petition. Having reflected over the submissions made at the bar and scanned the relevant material available on record, I, without expressing any opinion on the merits of the case, do feel inclined to grant bail to the accused petitioner. It is, therefore, ordered that the accused petitioner Geeta W/o. Sh. Bhag Chand in F.I.R. No. 270/2009 at police station Shyam Nagar, Jaipur City, Jaipur, shall be released on bail on furnishing a personal bond of Rs.50,000/-together with two surety bonds each in the sum of Rs. 25,000/- to the satisfaction of the learned trial Court with the stipulation that she shall appear before that Court on all dates of hearing and as and when called upon to do so till the trial is concluded.
(3.) HOWEVER, it is made clear that in case, the petitioner is arrested in any other criminal case of alike nature, the bail granted to him shall stands automatically cancelled without reference to this Court. A copy of this order be sent to the concerned police station as also to the concerned court for their information.;