SURESH MARBAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The applicant has preferred this Second Bail Application under Sec. 439 of Code of Criminal Procedure, 1973 in connection with Crime No.372/2021, registered at Police Station Sirgitti District - Bilaspur, Chhattisgarh for the offence punishable under Sec. 34(2) of the Excise Act.

(2.) The First Bail Application of the applicant has been dismissed on account of criminal antecedents of the applicant vide order dtd. 19/6/2023 passed by this Court in MCRC No. 3867 of 2023.

(3.) It is argued by the learned counsel for the applicant that the applicant has again come up before this Court for the reason that the charge sheet has been submitted in this case, therefore, he prays that the applicant may enlarge on bail.