MAHAVIR POONIYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Mr. S. S. Sunda Advocate on behalf of the applicant Mahavir Pooniya pertaining to f. I. R. No. 37/2009 registered at Excise Police station, Sadar Fatehpur, District Sikar in the offences under Sections 1/54-54 (D) 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 there is no allegation with regard to manufacturing the illicit liquor against the petitioner. The petitioner has been made an accused in this case on this basis that his field was being used for running working still to manufacture liquor. There is no evidence on record which could connect the petitioner with the alleged offences of the instant case, hence, he may be granted indulgence of bail.