NARAIN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail petition filed under section 439 of Cr. P. C. by mr. Ashvin Garg Advocate on behalf of the applicant Narain Singh pertaining to FIR no. 100/2009 of Police Station Masuda, District ajmer in the offence under section 16/54 of Rajasthan Excise Act.

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

(3.) 40 liters illicit liquor is alleged to have been recovered from the possession of the accused-petitioner. Learned counsel for the petitioner has canvassed that in a case where less than 50 liters illicit liquor is recovered from the possession, the offence shall be punishable with six months imprisonment which may extend up to three years. Hence, the petitioner may be granted indulgence of bail, as he has been in custody since 08. 08. 2009.