ISHWAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.82/2020, Police Station Kurabad, District Udaipur for the offences punishable under Ss. 19/54, 54-A, 54-d, 14/57 of Rajasthan Excise Act.

(2.) Learned counsel for the petitioner submits that the offences alleged to have been committed by the petitioner are triable by Magistrate. The petitioner is in the judicial custody since 16/5/2022 and the trial of the case will take sufficiently long time. Therefore, the benefit of bail may be granted to the accused-petitioner.

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