VICKY KHEMANI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This is an application filed under Section 439 of the Cr.P.C. for grant of regular bail to the applicant, who has been arrested on 5-2-2016 in connection with crime No. 51 of 2016 registered at Police Station Sirigitti, Bilaspur (CG), for the offence punishable under Section 4-A of the Gambling Act, Section 34 (2) and Section 59(A) of the Excise Act.

(2.) The case of the prosecution, in brief, is that the applicant was found in unauthorized possession of 5 litres and 25 ml of foreign liquor and was playing gambling in Pannikar Dhaba, located at Bilaspur and thereby he committed the aforesaid offence.

(3.) Learned counsel appearing for the applicant would submit that this is a first bail application and no other application of this nature is pending or decided by this Court or by the Apex Court. He further submits that the applicant is in jail since 5-2-2016 and other co-accused namely Amit Kumar Wadhwani and Raj Chetani have already been granted bail by this Court vide order dated 25-2-2016 passed by this Court in M.Cr.C.No.1172 of 2016, therefore, the present applicant may also be released on bail.