RAJINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard through video conferencing.

(2.) The petitioner is seeking anticipatory bail in FIR No. 230 dated 04.08.2020, under Section 61 of the Punjab Excise Act, 1914, and Sections 420, 465, 467 and 471 of the Indian Penal Code, 1860, registered at Police Station Basti Bawa Khel, District Jalandhar.

(3.) Learned counsel for the petitioner contends that the alleged recovery of seven cases of Indian made foreign liquor has been effected from a house which has no connection with the petitioner. He also contends that the petitioner is neither owner nor tenant of the house.