Kishna, (At Present Confined In Sub Jail Beawar) v. State Of Rajasthan, Through P.P. .

1. Due to outbreak of Coronavirus (COVID-19), the lawyers are not appearing in the Court.

2. Heard Mr. Pankaj Sharma, learned counsel for the petitioner, through whatsapp video calling as well as learned Public Prosecutor, who is present in the Court.

3. The present second bail application has been filed under Section 439 Cr. P.C. The petitioner has been arrested in connection with FIR No. 71/2019-2020 Registered at Police Station Excise Restraining Team Beawar, Disctrict Ajmer, for the offence under Section 19/54 of the Rajasthan Excise Act.

4. Counsel for the petitioner submits that the petitioner has been falsely implicated in this matter and the case is triable by Magistrate and recovery has already been effected. Counsel further submits that conclusion of trial may take long time.

5. Learned Public Prosecutor has opposed the bail application.

6. Considering the material on record and taking into account the facts and circumstances of the present case and without expressing any opinion on the merits of the case, this petition is allowed. Petitioner be admitted to regular bail subject to satisfaction of the trial Court. Office is directed to send a copy of this order to the concerned trial Court through e-mail/fax, for necessary compliance.