INDER PRAKASH PUNJABI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Public Prosecutor, and perused the case diary. This application for bail under Section 438 Cr.PC., arises out of the First Information Report registered for offence under Section 19/54A of Rajasthan Excise Act.

(2.) Learned counsel for the petitioner has contended that petitioner is the registered owner of the vehicle and that the liquor seized was being transported under Excise Permit No. 125027 dated 5.6.2002 which was valid upon 12.6.2002. Counsel also produced the original permit for perusal of the Court.

(3.) Taking into consideration the entire facts and circumstances of the case, it is just and proper to grant bail to the petitioner under Section 438 Cr.P.C.