SHEKH LALA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) .Heard.

(2.) . Diary of Crime No. 164 of 2000 registered by Excise Department, Distt., Durg, for the offence punishable under S. 34(1)(a) of Excise Act, perused.

(3.) . Learned counsel for the applicant submits that since 20-10-2000, the applicant is in jail and as there is no likelihood of early disposal of the trial at the Magisterial level and as for offence punishable under S.34(1)(a), the maximum awardable sentence is one year R.I. and fine of Rs. 500/- which may extend to Rs. 5000/-, the applicant deserves to be released on bail.