SANTOSH KUMAR BARGAAH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The applicant has preferred the first bail application under Sec. 439 of the Cr.P.C. for grant of regular bail, as he has been arrested in connection with Crime No.124/2021, registered at Police Station - Batouli, District - Surguja (C.G.) for the offence punishable under Sec. 34 (2) of the Chhattisgarh Excise Act.

(3.) Prosecution story, in brief, is that on 19-10-2021, 10 bulk liters of country made liquor (Mahua) has been seized from the illicit possession of applicant.