KEHRA RAM Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the petitioners as well as learned Public Prosecutor and also perused the material on record.

(2.) The petitioners have been arrested in connection with FIR No. 153/2019 of Police Station Dhorimanna, District Barmer, for the offence punishable under Ss. 19/54, 14/57 and 54A of the Rajasthan Excise Act. They have preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned Public Prosecutor has opposed the bail application.