MANGAT RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 438 of cr. P. C. by Mr. B. K. Dixit Advocate on behalf of the applicant Mangat Ram pertaining to criminal case No. 110/2005 titled as State vs. Rajesh @ raju and ors. pending before the court of learned additional Chief Judicial Magistrate, Nawalgarh, district Jhunjhunu in the offences under sections 19/54 of Rajasthan Excise Act.

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

(3.) LEARNED counsel for the petitioner has canvassed that the vehicle in question (Jeep No. HR 24-C-7375) involved in the instant case earlier belonged to the petitioner but now the fact is that it had been sold long back to Raj kumar S/o. Pyare lal against sale consideration, the full and final payment of which he had received from the purchaser. He has been made an accused on the ground that the registration certificate still continues in his name. The police has wrongly filed challan against him, as such, he may be granted indulgence of anticipatory bail.