HARISH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have been arrested in connection with FIR No.559/2022 of Police Station Sanchore, District Jalore for the offences punishable under Sec. 19/54 of the Rajasthan Excise Act. They have preferred these bail applications under Sec. 439 Cr.P.C.

(2.) Learned counsel for the petitioners submits that the petitioners have falsely been implicated in this case. It is further submitted that offences are triable by the Magistrate. The accused-petitioners are in judicial custody since long and the trial of the case will take long time. Therefore, it is prayed that the accused-petitioners may be enlarged on bail.

(3.) Learned Public Prosecutor has vehemently opposed the bail application.