Narendra Kumar Jain, J. - (1.) Heard learned counsel for the applicant as well as learned Public Prosecutor. Perused the material placed on record. The applicant is accused of offence under Sections 19/54 and 54-A, Excise Act.
(2.) Learned Public Prosecutor opposed the bail application.
(3.) Having considered all the relevant facts and looking to the fact that the accused-applicant is owner of the vehicle in which contraband articles were recovered and that she was not present at the spot when the recovery was made, I deem it just and proper to grant anticipatory bail to the applicant under Section 438 Cr.P.C.;