Manish Gupta S/o Late Narendra Prasad Gupta vs State Of Chhattisgarh

Narendra Kumar Vyas, J

The applicant has preferred this First Bail Application under Section 483 of B.N.S.S. for grant of regular bail, as he has been arrested in connection with Crime No. 30/2026, registered at Police Station Bhanpuri, District - Bastar (C.G.) for the offence punishable under Sections 34(2) and 36 of the C.G. Excise Act.

The case of the prosecution, in brief, is that on 08.03.2026 a secret information was received from the informant that the present applicant was having possession of total 67.995 bulk litres of illicit liquor total value of Rs. 27,620/- and on the basis of the said information conducted raid and seized total 67.995 bulk litres of foreign made liquor from the backyard of the house of the applicant, thereafter, Police Officers have registered an offence punishable under Sections 34(2) and 36 of the C.G. Excise Act.

Learned counsel for the applicant submits that the applicant has been falsely implicated in this case. He further submits that there is no evidence regarding sale of liquor by the applicant and nothing has been seized from his possession. He further submits that the applicant is in jail since 08.03.2026 and trial is likely to take some time for its conclusion, therefore, he prays that the applicant be enlarged on bail.

On the other hand, the learned counsel for the State opposing the bail application would submit that the applicant has two past criminal antecedents and charge-sheet has been filed and further submits that 67.995 bulk litres of foreign made liquor was recovered from the possession of the applicant, therefore, he is not entitled for grant of bail.

I have heard learned counsel for the parties and perused the case diary.

Considering the fact that charge sheet has already been filed, the applicant is in jail since 08.03.2026 and also considering the fact that the trial is likely to take some more time for conclusion, therefore without commenting on the merit of the case, this Court is of the opinion that it is a fit case to release the applicant on bail.

Accordingly, the application is allowed and the applicant is directed to be released on bail on his furnishing a bond in the sum of Rs. 25,000/- with one surety for the like sum to the satisfaction of the concerned Court for his appearance before that Court as and when so directed. Certified copy as per rules.