BUDHARU RAM AND ANR. Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The applicants have preferred this first bail application under Section 439 of the Cr.P.C. for grant of regular bail, as they are arrested in connection with Crime No. 95/2012, registered at Police Station-Excise Circle, Sakti, Distt. Janjgir Champa, for the offence punishable under Section 34(1) (a) and 34(2) of the Excise Act.

(2.) I have heard learned Counsel for the parties and perused the case diary.

(3.) Learned Counsel for the applicants submits that this is First Bail application filed on behalf of the applicants for grant of regular bail. No other application of the nature is pending or decided by this Court or by the Apex Court. The application is supported by an affidavit of Kalesh Ram, maternal uncle of applicant No. 1 and friend of applicant No. 2.