BHIKHAM SINGH GOND Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The applicant has preferred this application under Section 439 of Cr.P.C. as he is in jail since 16.11.2018 in connection with Crime No 500/2018, registered in Police Station- Outpost, Khudiya, Police Station- Lormi, District- Mungeli, (C.G.), District- Raipur (Chhattisgarh) for the offence punishable under Section 34(1)(2), 59(A) of Chhattisgarh Excise Act.

(2.) Allegation against the applicant is that he was found in illegal possession of about 12.780 bulk litter country made liqueur.

(3.) Learned counsel for the applicant submits that the applicant has been falsely implicated in this crime, he is languishing in jail since 16.11.2018, the offence is triable by the Magistrate and conclusion of trial is likely to take some time.