KANWRI LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail applications have been filed under Sec. 439 Cr.P.C. on behalf of the petitioners, who are in judicial custody in connection with F.I.R. No.96/2022, Police Station Raas, District Pali, registered for the offences punishable under Ss. 19/54, 54A of Rajasthan Excise Act.

(2.) It has been submitted by learned counsel for the petitioners that the offences are triable by magistrate and the accused petitioners are behind the bars since 7/6/2022. No recovery is now to be made from the accused petitioners hence, they prayed for release of the petitioners on bail.

(3.) Heard learned counsel for the petitioners and Public Prosecutor. Perused the material available on record.