SAVITRI DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Mr. J. K. Gupta Advocate on behalf of the applicant Smt. Savitri Devi pertaining to f. I. R. No. 183/2009 at police station Jawahar nagar, Jaipur City, Jaipur in the offences under sections 19/54 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 only 44 quarters of illegal liquor are alleged to have been recovered from his possession, hence, she may be granted indulgence of bail.