VISHNU GURJAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 438 Cr.P.C. on behalf of the accused-petitioner Vishnu Gurjar S/o Lohare in connection with FIR No.84/2021 registered at Police Station Masalpur, District Karauli for the offence(s) under Ss. 19, 54 of Excise Act.

(2.) Learned counsel for the accused-petitioner submits that the accused-petitioner has been falsely implicated in this case. He has nothing to do with the alleged offence. No useful purpose would be served by keeping him behind the bars till disposal of the case.

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