SANDEEP MEHTA,J. - (1.) The present bail applications have been filed under Section 439 Cr.P.C., 1973 on behalf of the petitioners, who are in custody in connection with F.I.R. No.78/2017, Police Station Parsad, Udaipur, for the offences under Sections 16/54, 54D and 56 of the Rajasthan Excise Act.
(2.) Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the material on record.
(3.) Petitioner Heera Lal was not present at the time of recovery. His name has been included in the case on the basis of information supplied by Fatehlal from whose house, illicit spirit was recovered. Thus, this Court is of the opinion that the accused petitioner Heera Lal deserves to be released on bail.;