Jagotin Bai vs State Of Chhattisgarh

Heard

The applicant has preferred the first bail application under Section 439 of the Cr.P.C. for grant of regular bail, as she has been arrested in connection with Crime No.210/2021-22, registered in Excise Circle Sakti, District – Janjgir-Champa (C.G.) for the offence punishable under Section 34 (2) of the Chhattisgarh Excise Act.

As per the prosecution story, on 14-02-2022, the applicant has been found in illegal possession of 15 bulk liters of country made liquor (Mahua).

Learned counsel for the applicant submits that no seizure has been made from the applicant, she is innocent and she has been falsely implicated in the present case and she is in custody since 14-02-2022. He further submits that the applicant is a 56 years old lady, hence, she may be enlarged on bail.

Per contra, learned State counsel would oppose the bail application filed by the applicant. He further submits that as per case diary, no criminal antecedent has been shown against the applicant.

Considered the submissions of both the parties and perused the case diary.

Considering the entire facts and circumstances of the case, nature and gravity of offence, quantity of liquor seized from the possession of applicant and also the period of detention of the applicant, I feel inclined to enlarge the applicant on bail.

Accordingly, the present bail application is allowed. It is directed that if the applicant furnishes one solvent surety for a sum of Rs.25,000/- along with one personal bond in the like sum to the satisfaction of the trial Court concerned for her appearance before the concerned Court as and when directed by the said

Court, she be released on bail.