DINESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Court has perused the material available on record.

(2.) The petitioner has been arrested in FIR No.157/2021 of Police Station Sangwara, District Dungarpur for the offences punishable under Ss. 19/54, 54A of Rajasthan Excise Act and Ss. 420, 482 IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned Public Prosecutor opposes the bail application. Having regard to the totality of the facts and circumstances of the case as also the fact that conclusion of the proceedings is likely to take some time and without expressing any opinion on the merits of the case, this Court deems it just and proper to grant bail to the accused petitioner under Sec. 439 Cr.P.C.