- (1.)SINCE both the aforesaid petitions filed under Section 439 of Cr. P. C. , arise out of and pertain to FIR No. 454/2009 of police station Bagru, District Jaipur registered in the offences under Sections 19/54 of Rajasthan Excise Act, they are being disposed of by this common order.
(2.)HEARD the learned counsel for the petitioners and learned Public Prosecutor appearing for the State and perused the material on record.
(3.)IN 31 cartons, approximately 362 bottles are alleged to have been recovered from the possession of the petitioner. Learned counsel for the petitioners has canvassed that no other criminal case has been pending against them. It is their first case. The case is still pending investigation, which is likely to take time, as such, they may be granted indulgence of bail.