SURENDRA PASWAN Vs. STATE OF CHHATTISGHARH

JUDGEMENT

(1.) Heard on application filed under Section 439 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.'), for grant of bail to the applicant/accused-Surendra Paswan. Case diary of Crime No. 82/2013 of Police Station Balco Nagar, District Korba for offences under Section 34(2) of the C.G. Excise Act, 1915, perused.

(2.) Learned counsel for the applicant has submitted that the applicant/accused is innocent and has falsely been implicated. Learned counsel has further submitted that the applicant/accused is in judicial custody since 08-04-2013 and the offences are triable by the Judicial Magistrate First Class.

(3.) On the other hand, learned counsel appearing for the State has opposed the bail application.