LAKHRAM MAHANAND Vs. STATE OF C.G.

JUDGEMENT

(1.) This is an application filed under Section 439 of the Cr.P.C. for grant of regular bail to the applicant, who has been arrested in connection with crime No. 90/2015 registered at Police Station Chura, District Gariyaband (C.G.), for the offence punishable under Section 34(2) of the Chhattisgarh Excise Act. Case of the prosecution, in brief, is that, 5.00 bulk liters of illicit liquor was seized by the police from the present applicant.

(2.) Learned counsel for the applicant submits that the applicant is in custody from 08/08/2015. He further submits that the applicant has falsely been implicated in the case, and therefore, the applicant may be released on bail.

(3.) On the other hand, learned counsel for the State opposes the bail application.