VIRENDRA YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This is the first bail 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.82/2018, registered at Police Station Tumgaon, District Mahasamund (C.G.) for the offence punishable under Section 34(2) of the Chhattisgarh Excise Act.

(2.) The prosecution alleges that the applicant was found to be in possession of illicit foreign liquor measuring about 5.58 liters and he was arrested on 02/05/2018.

(3.) Learned counsel for the applicant submits that the applicant has falsely been implicated in this case and he is in jail since 02/05/2018; therefore, he may be released on bail.