RAM KUMAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) This is an application filed under Sec. 439 of the Code of Criminal Procedure for grant of regular bail to the applicant, who has been arrested in connection with Crime No.97/2023 registered at Police Station Patewa, District Mahasamund (CG) for the offence punishable under Sec. 34(2) of the CG Excise Act.

(3.) Case of the prosecution, in brief, is the applicant was found in possession of 13 liters of illicit country made liquor. Hence, the aforesaid offence has been registered.