HETARAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Mr. Anil Upman Advocate on behalf of the applicant Hetaram pertaining to F. I. R. No. 103/2009 at police station Thoi, District Sikar 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 1913 quarters of country liquor, 96 bottles and one carton containing 10 bottles of country liquor is alleged to have been recovered from his possession. After completion of investigation, the police has submitted the charge-sheet in the court, which is pending trial. The trial of the case is likely to take time and the petitioner has been in custody since 01. 06. 2009, as such, he may be granted indulgence of bail.