LOVKUSH JOSHI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The applicant has preferred this first bail application under Section 439 of Cr.P.C. as he has been arrested in connection with Crime No.27/2021 registered at Police Station- Excise Circle Jaijaipur, District Janjgir-Champa, C.G. for the offence punishable under Section 34(2) of the C.G. Excise Act.

(2.) Allegation against the applicant is that he was found in illegal possession of 16 bulk litres of hand made liquor (Mahuwa) and 250 Kg Mahuwa Lahan.

(3.) Learned counsel for the applicant submit that the applicant has been falsely implicated in this crime, he is languishing in jail since 26.07.2021 and conclusion of trial is likely to take some time. Therefore, applicant be released on bail.