PANKAJ KUMAR RATHIYA 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.37/2025, registered at Police Station Excise Circle (Internal) Korba, District - Korba (C.G.) for the offence punishable under Ss. 34(1)(A), 34(2) and 59(A) of the C.G. Excise Act.

(2.) The case of the prosecution, in brief, is that the police of Police Station - Excise Circle (Internal) Korba, District - Korba (C.G.), received an information from the informant and on the basis of the said information conducted a raid and seized 35.500 bulk liters of country made liquor from the possession of the accused and recorded his statement and on the basis of the his memorandum statement, police arrested the present applicant. Thereafter, Police has registered an aforesaid offence against the present applicant.

(3.) It is argued by the learned counsel for the applicant that the applicant is falsely implicated in this case. He also 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 11/5/2025 and the trial is likely to take some time for its conclusion, therefore, he prays for grant of regular bail to the present applicant.