KAMLESH RATRE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard both the Counsel.

(2.) This petition under Section 439 of Cr.PC has been filed by applicant-Kamlcsh Ratre for grant of bail. He is the accused in Crime No. 128/2003, registered in Police Station : Excise Department, Rajnandgaon, for the offence punishable under Section 34 (1) (a) of the C.G. Excise Act.

(3.) The case of the prosecution is that 33.12 bulk litres of liquor was seized from the house of the applicant on 13-12-2003.