- (1.) Heard learned Counsel for the parties.
(2.) I have considered the facts and circumstances of the case and the fact that the allegation against the petitioner is with regard to transportation of illicit liquor. This matter pertains to the year 2009 and since then the petitioner has been absconding. The prosecution had filed challan against the petitioner under Section 299 of Code of Criminal Procedure
(3.) Learned Counsel for the petition has placed reliance on the case of Bharat Choudhary and Anr. v. State of Bihar and Anr.,2004 CLR 10 and also the case of Ravindra Saxena v. State of Rajasthan, 2010 1 WLC(Raj) 171.;