AATMA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard Mr. Gopi Ram brother of the petitioner as well as learned Public Prosecutor and also perused the material on record.

(2.) The petitioner has been arrested in connection with FIR No.72/2018 of Police Station Excise Nohar, District Hanumangarh for the offence punishable under Section 19/54 of the Rajasthan Excise Act. He has preferred this bail application under Section 439 Cr.P.C.

(3.) It is submitted that accused-petitioner was arrested in connection with offence under Section Rajasthan Excise Act. It is further submitted that recovered contraband from petitioner is below commercial quantity and he is in judicial custody since long and trial will take time, therefore he may also be enlarged on bail.