RAJU ALIAS KALI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Mr. Rahul Tiwari Advocate on behalf of the applicant Raju @ Kali pertaining to f. I. R. No. 197/2009 at police station Khairthal, alwar, in the offence under Section 16/54 of Rajasthan Excise Act.

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

(3.) LEARNED counsel for the petitioner has contended that the petitioner has been falsely implicated is in no way connected the commission of the offence of the instant case. He has been in custody for quite a long time, as such, he may granted indulgence of bail.