SANJAY KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail has been filed by the applicant under Sec. 439 of the Cr.P.C. in connection with FIR No.234/2023, registered at Police Station RIICO Aburoad District Sirohi for the offences punishable under Sec. 14/54 and 19/54 of the Rajasthan Excise Act, 1950.

(2.) Learned counsel for the applicant submitted that the offences alleged against the applicant are triable by the Magistrate and neither any recovery nor any investigation remains to be made from the present applicant.

(3.) Learned counsel prayed that the present applicant who is behind the bars since 22/12/2023, be extended benefit of bail.