LAWS(RAJ)-2021-10-109

ANIL Vs. STATE OF RAJASTHAN

Decided On October 23, 2021
ANIL Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.24/2021, Police Station Panarva, District Udaipur, registered for the offence punishable under Sec. 16/54 of the Rajasthan Excise Act.