HAMIDA KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This order governs the disposal of bail application filed under Section 438 of Gr.P.C. by Ms.Shabana Qureshi, Advocate on behalf of the applicant Hamida Khan pertaining to FIR No.258/2008 of police station Malakhera, District Alwar registered for the offence under Section 16/54 of Rajasthan Excise Act.

(2.) Heard learned counsel for the petitioner as also the learned Public Prosecutor for the State and perused the record of the case.

(3.) Learned counsel for the petitioner has canvassed that the petitioner is the registered owner of Vehicle RJ 32 G 2875, which was stolen by somebody and thereafter he lodged FIR No.577 of 2008 with the police station, Deeg, District Bharatpur. Who stole the vehicle was not known to the petitioner Now another FIR No.258 of 2008 has been registered by the police on 12th September, 2009, wherein 50 bottles of illicit liquor are alleged to have been transported by the driver of the vehicle. The petitioner is being falsely implicated by the police, whereas he is in no way connected with the alleged offence in the instant case. The petitioner is an innocent man. Hence, he may be granted bail.