ANIL KUMAR Vs. STATE OF C G

JUDGEMENT

(1.) HEARD .

(2.) THE petitioner has preferred this application under Section 439 of the Cr.P.C. for grant of bail. He is accused in Crime No. 105/2004, registered at Police Station Nandini, for commission of offence punishable under Section 34(1) and (2) of the Excise Act. On 22-4-2004, the house of the petitioner was searched and 52 liters of country made liquor were recovered and seized there from. It is not disputed that, the search was made in absence of the petitioner and the petitioner has no criminal antecedents. Petitioner's contention is that, he has been falsely implicated in this case. The house from where liquor has been recovered and seized is not in his exclusive possession. Taking into consideration all the facts, the petition, filed under Section 439 of the Cr.P.C, is allowed, and it is directed that, on furnishing a personal bond of Rs. 25,000/- (Rupees Twenty Five Thousand) with two solvent sureties of the like sum by the petitioner to the satisfaction of the concerned Court for his appearance before the concerned Courts as and when directed, accompanied with the following conditions, he be released on bail -