RAJESH ALIAS BHAV SUGAR 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. 713/2002, registered at Police Station (Excise) Supela Durg, Distt, Durg (C.G) for; the offence punishable under Section 34 of the Excise Act.

(3.) The case of the prosecution is that the applicant was on bail in the aforesaid criminal case. He was attending the trial court. He remained absent on 08.1.2004 and thereafter he continued to remain absent for a very long period and was ultimately arrested on 27.12.2005 and since then he is in jail custody.