SAGAR MAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This bail application under Section 439 of the Code of Criminal Procedure has been filed by the accused petitioner Sagar Mal in relation to F.I.R. No. 181/2006 registered at Police Station Sadar, Sikar for the offence under Section 19/54 of the Rajasthan Excise Act.

(2.) Heard learned counsel for accused petitioner, learned Public Prosecutor for the State and perused the material placed during the course of arguments.

(3.) It was inter alia contended that the liquor has not been recovered from or at the instance of the accused petitioner and he has falsely been implicated in this matter. It was also contended that co-accused from whose possession the so called liquor is said to have been recovered has already been enlarged on bail.