KAMTA GAYAKWAD Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard the matter finally.

(2.) 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 in connection with Crime No.213/2018, registered at Police Station Bhakhara, District Dhamtari(CG) for the offence punishable under Section 34 (2) of the Chhattisgarh Excise Act, 1915.

(3.) Case of the prosecution in brief is that 5.58 bulk liters illicit liquor has been seized by the Police from the possession of the present applicant.