CHANDRAJEET SINGH ALIAS BABLU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned counsel for petitioner as well as learned Public Prosecutor and perused the material made available to me during the arguments of the case.

(2.) CONTENTION of learned counsel for petitioner is that offence alleged against petitioner is under Section 19/54 of Rajasthan Excise Act, which is triable by a court of 1st Class Magistrate; no recovery is to be made from petitioner in the matter; the petitioner has been falsely implicated in the case; there is no other case registered against the petitioner; the petitioner would undertake not to indulge himself in any such or other offence in future.