Mohammad Rafiq, J. - (1.) HEARD learned Counsel for petitioner and the learned Public Prosecutor for the State and perused the relevant documents placed before me.
(2.) CONTENTION of the learned Counsel for petitioner is that this is first offence of the petitioner. The alleged offence Under Sections 19/54, 54A and 58A(F) of the Rajasthan Excise Act is triable by the Magistrate of Ist class. The maximum sentence for the said offence is three years. Petitioner undertakes not to repeat such offence in future again. Learned Public Prosecutor has opposed the bail application.
(3.) CONSIDERING the submissions made at the bar, the nature of accusation, the materials on record and all other facts and circumstances of the case, I deem it just and proper to enlarge the petitioner on bail.;