BARTIYA RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case taken up through video conferencing.

(2.) This petition under Section 438 CrP.C. for grant of pre-arrest bail has been filed by petitioner Bartiya Ram @ Raju, aged 29 years, resident of village Ghot Pokhar, Tehsil and District Gurdaspur, an accused in FIR No. 90 dated 4.7.2020, for offence under Section 61 of Excise Act, 1914, registered at Police Station, Tibber, District Gurdaspur.

(3.) In nutshell, the prosecution story is that, on 4.7.2020, on receipt of a secret information that petitioner-accused has been indulging in illicit distillation and then selling the liquor to various persons, formal FIR was registered and a raid was conducted on his residential house by Police Party led by ASI Harjit Singh. The accused was found indulging in distillation of illicit liquor by means of working still. However, on seeing the Police Party, the accused had managed to run away from the spot. From his residential house, a working still, 5 bottles of illicit liquor and 15 kgs of lahan were recovered, which were taken into police possession.