SAMPAT KURRE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The matter is heard through Video Conferencing.

(2.) The applicant has preferred this application under Section 439 of Cr.P.C. as he has been arrested in connection with Crime No.55/2021 registered at Police Chauki- Giroudpuri, Police Station Gidhouri, District Balodabazar-Bhathapara, C.G. for the offence punishable under Section 34(2) of the C.G. Excise Act.

(3.) Allegation against the applicant is that he was found in illegal possession of 45.360 bulk litres of country made liquor.