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Judgment
7 paragraphs · 231 wordsHeard.
The applicant has preferred the first bail application under Section 439 of the Cr.P.C. for grant of regular bail, as he has been arrested in connection with Crime No.180/2021, registered at Police Station - Bilaigarh, District - Balodabazar-Bhatapara (C.G.) for the offence punishable under Section 34 (2) of the Chhattisgarh Excise Act.
Prosecution story, in brief, is that the applicant has been found in illicit possession of 50 bulk liters of country made liquor (Mahua) on 31-10-2021.
Learned counsel for the applicant submits that the applicant is innocent, he has been falsely implicated in the present case and he is in jail since 31-10-2021. Hence, he may be enlarged on bail.
On the other hand, learned counsel for the State would oppose the prayer for grant of bail to the applicant.
Considering the entire facts situation of the case; quantity of seized liquor recovered from the possession of applicant and also the detention period, I am inclined to grant bail to the applicant.
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 his appearance before the concerned Court as and when directed by the said Court, he be released on bail.