VIJAY BISHNOI, J. - (1.) Heard.
(2.) The petitioner(s) has/have been arrested in FIR No.15/2020- 21 of Police Station Excise Enforcement Team, Anupgarh, District Sri Ganganagar for the offence(s) punishable under Section(s) 16/54 of Rajasthan Excise Act. He/She/They has/have preferred this/these bail application(s) under Section 439 Cr.P.C.
(3.) Learned counsel for the petitioner(s) has submitted that offence(s) alleged to have been committed by the petitioner(s) is/are triable by Magistrate. Learned Public Prosecutor has opposed the bail application(s). ;