BIRESH PRAJAPATI Vs. STATE OF CHHATTISGARH

JUDGEMENT

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

(2.) The accused/applicants have preferred this bail application under Section 439 of the Code of Criminal Procedure for releasing them on regular bail during trial in connection with Crime No. 301/2020 registered at Police Station - Khairagarh, Distt. Rajnandgaon (C.G.) for the offence punishable under Section 34(2) of the CG Excise Act.

(3.) Case of the prosecution, in brief, is that applicants were found in possession of 11.800 bulk liters of illicit liquor unauthorizedly and without authority of law and thereby committed the aforesaid offence.