VIJENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Defects as pointed by the Office are waived, looking to the Covid-19 situation.

(2.) This bail application has been filed under Section 439 Cr.P.C in connection with FIR No.23/2020-21, registered at Police Station Excise Bayana, District Bharatpur for the offences under Section 19/54 of Excise Act.

(3.) Learned counsel for the petitioner submits that the petitioner is in judicial custody since 01.06.2021. Counsel further submits that the present matter is related to only 144 quarters and the offence is triable by first class Magistrate. Hence, the petitioner may be released on bail.