MOHAN KHARE Vs. STATE OF C G

JUDGEMENT

(1.) The applicant has preferred this application for grant of bail as he is arrested in connection with Crime No. 223/2014 registered at Police Station-Excise Circle Ghumka, District-Rajnandgaon for offence punishable under Sections 34(2) of the C.G. Excise Act, 1915. The prosecution alleges that the applicant was found to be in possession of illicit liquor measuring about 18 bulk liter and he was arrested on 08.02.2014.

(2.) Learned State counsel has pointed out that the concerned SHO has sent information that the applicant has no previous antecedents of similar offence.

(3.) Taking into consideration the totality of the circumstances and the fact that the quantity of seized liquor is 18 bulk liters; offence is triable by the Judicial Magistrate First Class and the applicant is in jail since 08.02.2014, this Court is inclined to release the applicant on bail. Accordingly, the application is allowed.