MUKESH KUMAR SON OF KALURAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has filed this bail application under Section 439 of Cr.P.C.

(2.) F.I.R. No. 492/2020 was registered at Police Station Harmada, District Jaipur (West) for offence under Sections 19/54 of Rajasthan Excise Act.

(3.) It is contended by counsel for the petitioner that recovered liquor is less than fifty litres.