BABU SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Through instant petition, accused has come before this Court for grant of bail under Sec. 483 of BNSS (Sec. 439 of old Code) in connection with crime registered pursuant to First Information Report Number 456/2024 of Police Station Nokha, District Bikaner, in respect of offence punishable under Sec. 19/54 of Rajasthan Excise Act.

(2.) I have considered the rival submissions of learned Counsel for the applicant as well as learned Public Prosecutor and perused the record.

(3.) Learned Public Prosecutor for the State has strongly objected the different submissions made by learned Counsel for the applicant and submitted that in the facts of the present case, it is expedient that accused be kept in the custody. He thus, craves rejection of the applicants' bail application.