GOBIND PATEL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This is an 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.69/2020 registered at Police Station Kotra Road, Distt. Raigarh Chhattisgarh for the offence punishable under Section 34(2) and 59(A) of the Chhattisgarh Excise Act.

(2.) Case of the prosecution, in brief, is that 13 bulk liters of illicit liquor was seized by the police from the present applicant.

(3.) Learned counsel for the applicant submits that the applicant is in detention since 17.4.2020. He further submits that applicant has been falsely implicated in the case, therefore, he may be released on bail.