RAJEEV KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Defect(s) pointed by the office in S.B. Criminal Miscellaneous Bail Application No. 12757/2020 is waived.

(2.) The present bail applications have been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.0291/2020 registered at Police Station Manoharpur, Jaipur Rural for the offence(s) under Section(s) 19/54 of Rajasthan Excise Act, 1950 and Section 420 of IPC.

(3.) It is contended by learned counsels for the petitioners that the petitioners have falsely been implicated in this case in as much as arrest memo precedes seizure memo. They submit that the petitioners are in custody since 24.09.2020, investigation as against them is complete and offences are triable by Magistrate. They contended that accused Vikram has no criminal antecedents; whereas, against accused-Rajeev Kumar, there is one more case of similar nature and pray for their release on bail.