LAWS(CHH)-2020-10-3

KHEMRAJ KURRE Vs. STATE OF CHHATTISGARH

Decided On October 01, 2020
Khemraj Kurre Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

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

(2.) The accused/applicant has preferred this bail application under Section 439 of the Code of Criminal Procedure for releasing him on regular bail during trial in connection with Crime No. 174/2020 registered at Police Station -Komakhan, Distt. Mahasamund (C.G.) for the offence punishable under Section 34(2) of the CG Excise Act.

(3.) Case of the prosecution, in brief, is that 41.400 bulk liters of illicit liquor was seized by the police from the present applicant.