SAMUNDRA KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioners, who are in judicial custody in connection with F.I.R. No. 37/2020-21, Police Station Excise Preventive Force, Pipar City, District Jodhpur, registered for the offences under Sections 19/54 & 54-A of the Rajasthan Excise Act.

(2.) Learned counsel appearing for the petitioner through video conferencing stated that the offences are triable by the Magistrate; and that the trial will take time, therefore, benefit of bail may be granted to the present accused-petitioner.

(3.) On the contrary, learned Public Prosecutor has opposed the bail application and stated that one another case is pending against the accused-petitioner.