JANAK LAL NISHAD Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This is the first bail application filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail to the Applicant, who has been arrested in connection with Crime No. 14/2023 registered at Police Station - Excise Circle, Dallirajhara, District - Balod, Chhattisgarh for the offence punishable under Sec. 34(1)(a)(f), 34(2), 59A of the C.G. Excise Act.

(2.) Allegation against the Applicant is that he was found in illegal possession of 10 bulk liter Mahua Liquor and 20 KG raw Mahua.

(3.) Learned counsel for the applicant would submit that the applicant is innocent and has been falsely implicated in the crime in question and further submits that he is in jail since 16/5/2023 and conclusion of trial would take some more time and therefore, he may be released on bail.