DEEPCHAND Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2015-2-438
HIGH COURT OF RAJASTHAN
Decided on February 02,2015

DEEPCHAND Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

Vijay Bishnoi, J. - (1.) Heard learned Counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.
(2.) An F.I.R. No. 191/2014 has been registered at Police Station Panchaudi, District-Nagaur against the petitioner for the offences punishable under Sections 19/54 and 19/54-A Rajasthan Excise Act.
(3.) This Bail Application under Section 439 Criminal Procedure Code has been, filed by the petitioner, who has been arrested in connection with the F.I.R. No. 191/2014 of Police Station Panchaudi, District-Nagaur for the aforesaid offences.;


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