VISHWAJEET SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of third bail application filed under Section 439 of Cr. P. C. by Mr. Manphool Ram and Mr. Pawan sharma Advocate on behalf of the applicants pertaining to FIR No. 119/2007 of police station sawar, District Ajmer in the offence under section 19/54 of Rajasthan Excise Act.

(2.) HEARD the learned counsel for the petitioners as also the learned Public prosecutor appearing for the State and perused the relevant material available on record.

(3.) LEARNED counsel for the petitioners have canvassed that seven witnesses have been examined by the prosecution but nothing has emerged against the petitioners in their statements. He took me through the statements of pw-7 Rajesh Verma, Investigating Officer of this case and contended that he also did not depose that the alleged recovery of liquor was made from the possession of the petitioners. The petitioners have been in custody for quite a long time, hence, they may be granted indulgence of bail.