HARNAM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Mr. Mahesh Gupta Advocate on behalf of the applicant Harnma Singh pertaining to f. I. R. No. 34/2008-09 registered at police station Excise Rural, Alwar, in the offence under Section 16/54 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.) 70 bottles of illicit liquor are alleged to have been recovered from the possession of the petitioner. Learned counsel for the petitioner has canvassed that the coaccused person Shyam Singh has already been enlarged on bail by this Court and the case of the petitioner is similar to that of the coaccused person, hence, he may also be granted indulgence of bail on the ground of parity.