KALLU ALIAS KALIYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Mr. Raghunandan Sharma Advocate on behalf of the applicant Kallu @ Kaliya pertaining to F. I. R. No. 18/2009-10 at police station Excise Niwai, District Tonk in the offences under Sections 16/54 of Rajasthan Excise Act.

(2.) HEARD the learned counsel for the petitioner, learned Public Prosecutor appearing for the State and perused the relevant material available on record.

(3.) LEARNED counsel for the petitioner has canvassed that 42 bottles of hand made liquor is alleged to have been recovered from his possession. The case is still pending investigation, which is likely to take time and the petitioner has been in custody for quite a long time, as such, he may be granted indulgence of bail.