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Judgment
6 paragraphs · 198 wordsPrashant Kumar Mishra, ACJ
Heard.
The applicant has preferred this application filed under Section 439 of the Cr.P.C for grant of regular bail as he is arrested in connection with crime No.43/19 registered in Police Station Excise Circle Bhatapara, District - Baloda bazaar, Bhatapara (C.G.) for the offence punishable under Section 34 (1) F, 34 (2), 59 A of the Chhattisgarh Excise Act.
The allegation against the applicant is that he is in possession of 06 bulk liters of country made liquor and 100Kg of Mahua Lahan.
Learned counsel for the State would oppose the prayer.
Having heard learned counsel for the parties, having regard to the facts and circumstances of the case and considering the fact that the applicant is in jail since 24.03.2019, this Court is inclined to release him on bail. Accordingly, the application is allowed and the applicant is directed to be released on bail on his executing a personal bond for a sum of Rs.25,000/- with one surety for the like amount to the satisfaction of the trial Court. He is directed to appear before the trial Court on each and every date given by the said Court.