LUDDU RAM YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This is the first bail application filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS') for grant of regular bail to the applicant who has been arrested in connection with Crime No. 04/2025 registered at Police Station Excise Circle Nagarnar, District Bastar (C.G.), for the offence punishable under Ss. 34(1)(A), 34(2), 36 and 59(A) of the C.G. Excise Act.

(2.) Case of the prosecution, in brief, is that on 30/4/2025, as per secret information received from the informant, the Police of Police Station Excise Circle Nagarnar, District Bastar (C.G.) seized 42.42 bulk liters of liquor from the possession of the applicant, thereafter, aforesaid offence has been registered against the applicant and subsequently, he was arrested. Hence, the bail application.

(3.) Learned counsel for the applicant submits that the applicant has been falsely implicated in this case and 42.42 bulk liters of liquor was not seized from the exclusive possession of the applicant. He further submits that under Sec. 34(2) of the C.G. Excise Act, minimum punishment is one year and maximum punishment is three years. He also submits that the applicant has no criminal antecedent, the applicant is in jail since 30/4/2025 and the conclusion of the trial is likely to take quite long time. Therefore, he prays for grant of regular bail to the applicant.