BHAGWANA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present misc. bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner in the matter arising out of F.I.R. No.25/2023, PS Loonkaransar, District Bikaner whereby the present petitioner was arrested for the offence under Ss. 19/54 Rajasthan Excise Act and Sec. 3/25(1-B)(A) Arms Act.

(2.) Mr. Ramniwas Godara, cousin brother of petitioner is present in person before this Court. He submits that the petitioner is innocent and he has unnecessarily been implicated in the present case. He further submits that when questioned vehicle was intercepted by police, the driver of vehicle suddenly ran away from the spot leaving the present petitioner in the vehicle, thus, the present petitioner was held responsible for all recoveries effected on the spot as being a co-traveller. He also submits that the petitioner was running a coaching-institute in Loonkaransar whereby he trained young students for recruitment in army. He also submits that investigation and trial will take its own time. Hence, he prays that since it is an offence triable by Magistrate, therefore, the petitioner may be released on bail.

(3.) Aforesaid contentions were opposed by learned Public Prosecutor.