AMJAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No. 26/2020, Police Station Gotan, District Nagaur, registered for the offences punishable under Sections 19/54, 19/54 (Gha) & 14/54 of the Rajasthan Excise Act.

(2.) Learned counsel appearing for the petitioner through video conferencing stated that the offences are triable by the Magistrate; that as per the rejection order three other cases are pending against the accused-petitioner; that no investigation or recovery is due against the accused-petitioner; that the benefit of bail has already been granted to the so many accused persons; and that the trial will take time, therefore, benefit of bail may be granted to the present accused-petitioner.

(3.) Per contra, learned Public Prosecutor, present-in-person has opposed the bail application of the accused-petitioner and stated that three other cases are pending against the accused-petitioner.