MOHAMMED SAJID SHAH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The applicant has preferred this application for grant of anticipatory bail, as he apprehends his arrest in connection with Crime No.586/2019 registered at Police Chowki Tumdi Bod, Police Station Lalbagh, District Rajnandgaon, for offence punishable under Section 34 of the Chhattisgarh Excise Act, 1915.

(2.) On receiving some information that illicit liquor is brought in a vehicle from Nagpur to Rajnandgaon, the concerned police erected barricades at village Tumdi Bod Police Chowki on National Highway 53. One white coloured vehicle bearing registration No.MH-04-DJ-2728 was being driven rashly and negligently and tried to move out of the road because of which it turned turtle and sustained damages. One person moved out of the vehicle and ran away through the agricultural fields whereas two other persons namely; Roshan Singh and Monu Kesari were arrested on the spot along with 387 bulk liters of foreign liquor.

(3.) Learned counsel appearing for the State would oppose the prayer for grant of bail.