CHANDAN GENDLE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This is an application filed under Sec. 439 of the Cr.P.C. for grant of regular bail to the applicants, who have been arrested in connection with Crime No. 130/2021, registered at Police Station­ Sirgitti, District Bilaspur (C.G.), for the offence punishable under Ss. 34(2) and 59 ( " ) of the Chhattisgarh Excise Act.

(2.) Case of the prosecution, in brief, is that, 26 bulk liters of illicit liquor was seized by the police from the present applicants.

(3.) Learned counsel for the applicants submits that the applicants have not committed any offence and they have falsely been implicated in crime in question. They are in custody since 29/03/2021.