MANIK LAL KOLA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The applicant has preferred this First Bail Application under Sec. 483 of the Bhartiya Nagarik Suraksha Sanhita, 2023 for grant of regular bail, as he has been arrested in connection with Crime No. 32/2025, registered at Police Station : Gondahur, Dist. North Baster, Kanker C.G. for the offence punishable under Sec. 34(2) of the C.G. Excise Act.

(2.) The case of the prosecution, in brief, is that the police of Police Station : Gondahur, Dist North Baster Kanker, (C.G.), received an information from the informant and on the basis of the said information conducted a raid and seized total 41 bulk liters of liquor from the possession of the present applicant. Thereafter, Police has registered an offence punishable under Ss. Sec. 34(2) of the C.G. Excise Act against the present applicant.

(3.) It is argued by the learned counsel for the applicant that the applicant is innocent and has been falsely implicated in this case. He submits that the present applicant has no criminal antecedents. He further submits that under Sec. 34(2) of the Excise Act, minimum punishment is one year and maximum punishment is three years, and the applicant is in jail since 16/9/2025 and the trial is likely to take some time for its conclusion, therefore, he prays grant of bail to the applicant.