SHAHADIT ALI 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 applicants, who have been arrested in connection with Crime No. 218/2020, registered at Police Station-Urga, District Korba (C.G.), for the offence punishable under Section 34(1)(a), 34 (2) of the Excise Act.

(2.) Case of the prosecution, in brief, is that, 8 bulk liters of illicit liquor was seized by the police from the present applicants.

(3.) Learned counsel for the applicants submits that the present applicants have not committed any offence and they have falsely been implicated in crime in question. They are in custody since 16/07/2020.