RAM PRAKASH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for parties and perused the record.

(2.) Applicant has moved the present bail application seeking bail in Case Crime No. 142 of 2021, under Section 60(2) of U.P. Excise Act and Section 272 I.P.C., P.S. Kotwali Orai, District Jalaun.

(3.) Learned counsel for applicant submits that a false and concocted F.I.R. has been lodged by the informant against the applicant on 25.02.2021 at 11:20 P.M. Learned counsel for applicant submits that as per the FIR version, the informant-Sri Ashok Kumar Verma, Sub-Inspector alongwith some other police personnel on the information of Mukhbir Khas raided at the shop of parchoon where applicant was adultering urea in deshi liquor. The police arrested the applicant and recovered 200 pieces of polythene, 500 gram urea and 20 liters of deshi liquor from his possession. The entire prosecution story made in the FIR is false, fabricated and concocted due to non-fulfilment of their illegal demand. The offence under Section 60(2) Excise Act is triable by Magistrate and no case is made out in any section of the IPC. There is no criminal history of the applicant.