ASHA BAI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) This is an application filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the applicant, who has been arrested in connection with Crime No. 370/2005, registered at Police Station (Excise) - Bhilai Nagar, Durg for the offence punishable under Section 34(2) of the Excise Act.

(3.) The case of the prosecution is that on a search of the house of the applicant, it was found that there was 30.06 bulk litres of country made liquor in the house.