- (1.) Leave granted.
(2.) This appeal has been filed against the order dated 23.08.2017 passed by the High Court of Judicature for Rajasthan Bench at Jaipur in S.B. Criminal Miscellaneous 2nd Bail No. 10802/2017, whereby the High Court has rejected the Application for Bail under Section 439 of Code of Criminal Procedure, 1908, preferred by the appellant.
(3.) Facts of the case are as under: FIR No. 377 of 2017 dated 11.06.2017 was filed against the accused-appellant at P.S. Beawar City, Rajasthan under Sections 19/54 of Rajasthan Excise Act alleging that the appellant was found in possession of 73.510 litres of liquor. According to the learned counsel for the respondent the appellant was in illegal possession of the said liquor. The charge-sheet has been filed before the Additional Chief Judicial Magistrate, Beawar. The applications for bail preferred by the appellant have been rejected by the Court of Additional Session Judge, I, Beawar, District-Ajmer and High Court of Judicature for Rajasthan, Bench at Jaipur. The appellant is in jail for more than three months.;