ABHILASH DAHRE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Proceedings of this matter have been taken up through video conferencing.

(2.) This is an application filed under Section 439 of the Cr.P.C. for grant of regular bail to the applicants, who have been arrested in connection with Crime No. 307/2020, registered at Police Station-Khairagarh District Rajnandgaon (C.G.), for the offence punishable under Section 34(2) of the Chhattisgarh Excise Act.

(3.) Case of the prosecution, in brief, is that, 11.700 bulk liters of illicit liquor was seized by the police from the present applicants.