SATTIRAM KUSHRO Vs. STATE OF CHHATTISGARH

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. 106/2020 registered at Police Station -Udaipur, District Surguja (C.G.) for the offence punishable under Section 34(2) of the CG Excise Act.

(3.) Case of the prosecution, in brief, is that 9 bulk liters of illicit liquor was seized by the police from the present applicant.