VIKRAM SAINI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The applicant has filed this bail application under Section 439 Cr.P.C in FIR No.219/2021 registered at Police Station Sadar Neemkathana District Sikar for the offences under Sections 188, 269 and 270 IPC and Section 19/54 of the Rajasthan Excise Act.

(2.) Heard learned counsel for both the sides and perused the material made available on record.

(3.) Learned counsel for the applicant submits that the applicant has been falsely implicated in the case. The liquor was being sold under the authority of licence. The applicant is not required for the purpose of investigation any more. Learned counsel further submits that in view of recent directions of the Hon'ble Supreme Court, during pandemic period, the bail application deserves to be allowed.