MALKIYAT SINGH @ PINKA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This is second bail application. The first bail application was rejected by this Court on 08.12.2014 as not pressed.

(2.) Learned counsel for the petitioner has submitted that the petitioner is the owner of the truck from which the illegal liquor was recovered by the police. It is contended that at the time of incident, the petitioner was not in the vehicle and the same was being driven by another co-accused person. Learned counsel for the petitioner has also submitted that the petitioner is not involved in any other criminal case and the police after investigation has filed charge-sheet against the petitioner and as the trial of the case will take time he may be released on bail.

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