OM PRAKASH Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) The petitioner has been arrested in FIR No.113/2021 of Police Station Gudamalani, District Barmer for the offences punishable under Ss. 19/54, 54-A, 54-D of Rajasthan Excise Act. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned Additional Advocate General has opposed the bail application.