VIVEK KUMAR SAMUEL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) These are the three bail applications filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the applicants, who have been arrested in connection with Crime No. 456/2005, registered at Police Station - Bhilai Nagar, District -Durg (C.G.) for the offence punishable under Section 34-A of the Excise Act.

(3.) The case of the prosecution is that in the intervening night of 15-16/12/2005, these applicants we e travelling in a Quails vehicle bearing No. CG-07-4321. The vehicle was stopped and it was searched by the persons of the Police Department and it was found that 25.92 bulk litres of foreign liquor was there in the vehicle. Since the vehicle was driven by the applicant - Sanjiv Semual, the seizure memo was made on the name of the applicant - Sanjiv Semual.