MADAN LAL Vs. R K SOLANKI

JUDGEMENT

(1.) Madan Lal petitioner has prayed for bail under Section 439 of the Code of Criminal Procedure.

(2.) Learned counsel for the petitioner has submitted that the petitioner was arrested on 20th February, 1991 for the offence under Sec. 135 of the Customs Act (for short the Act) and since then he has been in custody. He has also submitted that the petitioner is no more required for investigation and complaint has already been filed. A prayer has, therefore, been made for the release of the petitioner on bail.

(3.) This application has been opposed by learned counsel for the respondent.