BHAWANI ALIAS PAPPU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Mr. Ravi Kasliwal Advocate on behalf of the applicant Bhawani @ Pappu pertaining to f. I. R. No. 80/09 of police station Mangaliyawas in the offence under Section 19/54 of Rajasthan Exicse Act.

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

(3.) LEARNED counsel for the petitioner has contended that the petitioner is alleged to have been found in possession of only 24 bottles of dry gin. The petitioner has been in custody for quite a long time and the alleged offence is triable by the Judicial Magistrate, First Class. Hence, he may be enlarged on bail.