GANGA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.127/2022 registered at Police Station Chitalwana, District Jalore, for the offence punishable under Sec. 19/54 of the Rajasthan Excise Act.

(2.) Learned counsel appearing for the petitioner stated that the offence is triable by the Magistrate; no criminal antecedents of the petitioner has been proved. With these submissions, learned counsel for the petitioner prayed that benefit of bail may be granted to the petitioner.