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Judgment
12 paragraphs · 227 wordsThis bail application filed under Section 439 of the Cr.P.C. for grant of regular bail to the applicant, who has been arrested in connection with Crime
No. 89/2022 registered at Police Station Excise Circle Seepat, Bilaspur C.G. for the offence punishable under Sections 34(1)()( ), 34 (2), 59( ) of
the C.G. Excise Act.
Prosecution story in brief is that 15 bulk litre of country made liqour and 210 kg of Mahua Lahan was seized from the possession of present
applicant. Thereafter, offence was registered.
Learned counsel for the applicant argued that the applicant is innocent and has been falsely implicated. He would further submit that applicant is in
jail since 14.1.2022, therefore, may be released on bail.
On the other hand, learned State counsel opposed the bail application. She would further submit that applicant has no previous criminal antecedent.
Looking to the above facts and circumstances of the case and particularly considering the fact that applicant is in jail since 14.1.2022, application is
allowed. It is directed that applicant be released on bail on executing a personal bond for a sum of Rs.25,000/- with two sureties for the like amount to
the satisfaction of the trial Court. She is directed to appear before the trial Court on each and every date given by the said Court.
Certified copy as per rules