SONU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Bail Application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with the First Information Report No.22 of 2019, registered with Police Station Jhabrera, District Haridwar for the offence under Ss. 302, 328, 272, 273, 120B of IPC, Sec. 62 of the Excise Act, and, Ss. 4, 5, 6(1)(a) of the Poisons Act, 1919.

(2.) Heard Mr. Mohd. Safdar, the learned counsel for the applicant and Mr. S.T. Bharadwaj, learned Deputy Advocate General for the State.

(3.) According to the present matter, an FIR was lodged on 8/2/2019 on the oral information of the informant, Prakash Kumar Mishra, Station House Officer of Police Station Shyampur, District Haridwar, that an information was received that some people had died in village Bindu Kharak, Ballupur, Bhalswagaj by consuming poisonous country made liquor and some other persons were admitted in the Hospital. When the police team reached at the place of the incident, they found that some persons were in serious conditions. The conditions of the persons were caused by consumption of country made liquor, which was made and sold by a group of people of that area. It was also informed that illegal poisonous liquor was brought from village Pudyan and Assewala to Ballupur which was sold by the named accused persons. During the investigation, 4 litre illicit liquor, in a Jerkin, was recovered at the instance of the applicant. After completion of the investigation, the charge-sheet was filed.