ITWARI BELDAR Vs. STATE OF C.G.

JUDGEMENT

(1.) THE accused/applicant has moved this bail application under Section 439 of the Code of Criminal Procedure for releasing him on regular bail during trial in connection with Crime No. 86/2015 registered at Police Station Circle Aarang, District Raipur for the offence punishable under Section 34(2) of the Chhattisgarh Excise Act, 1915. Case of the prosecution, in brief, is that 25 bulk liters of illicit liquor was seized by the police from the present applicant.

(2.) LEARNED counsel for the applicant submits that the applicant has falsely been implicated in the case, and therefore, the applicant may be released on bail.

(3.) I have heard the counsel appearing for the parties and perused the case diary.