SACHIN BANJARE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The applicant has preferred the first bail application under Sec. 439 of CrPC for grant of regular bail as he is in jail since 16/11/2022 in connection with Crime No. 128 of 2022 registered at Police Station " Excise Circle Bilha, District Bilaspur, (C.G.) for the offence punishable under Ss. 34(1-a), 34(2), 59(a) of CG Excise Act.

(2.) The case of prosecution in brief, is that on the basis of an information Police has seized 12 bulk liters illicit liquor from the possession of the applicant.

(3.) Learned counsel for the applicant submits that the applicant has not committed any offence and has been falsely implicated in this case. He further relied upon the orders of this Court passed in MCRC No.6846 of 2014 (Banti Singh Vs. State of CG) decided on 5/1/2015. He submits that applicant is in jail since 16/11/2022, trial is not concluded as yet, there is no antecedents of applicant and the applicant is ready to abide by all terms and conditions imposed by this Court, therefore, he may be released on bail.