MAHAVEER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have been arrested in connection with FIR No.434/2022 of Police Station Bichiwara, District Dungarpur, for the offence punishable under Ss. 19/54, 57 of Rajasthan Excise Act. They have preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learned counsel for the petitioner submits that offences are triable by Magistrate. The accused-petitioners are in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioners.

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