RAVINDRA KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has filed this anticipatory bail application under Section 438 Cr.P.C.

(2.) F.I.R. No.13/2020 was registered at Police Station Ramgarh Sethan, District Sikar for offence under Sections 19/54 of Rajasthan Excise Act.

(3.) It is contended by counsel for the petitioner that liquor was not seized from the conscious possession of the petitioner. Petitioner has been made an accused on the basis of identification of one constable. Recovered liquor is less than fifty litres. No purpose would be served in arresting the petitioner.