BHUPENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner has filed this petition under Sec. 438 Code of Criminal Procedure for grant of anticipatory bail in a case FIR No.590 dtd. 15/12/2019, registered under Sec. 420 IPC and Sec. 61 Excise Act, 1914 at Police Station Sadar, District Sonipat (Haryana). The petitioner apprehended his arrest at the hands of Police, in the above FIR.

(2.) Learned counsel for the petitioner has argued that as per prosecution, illicit liquour was recovered from a godown as well as two vehicles parked over there, which is in possession of co-accused, namely, Manjeet and the at the time of seizure, two accused, namely, Nawazish and Saurabh were arrested. He submits that the petitioner is not connected with the alleged offence and, therefore, his custodial interrogation may not be necessary. He prays for pre arrest bail.

(3.) Mr. Sukhdeep Parmar, DAG, Haryana, learned State counsel assisted by ASI Ashok has opposed the prayer on the ground that the petitioner is part of the team, which is engaged in bringing illicit liquour to District Sonipat. He submits that the petitioner is involved in procuring liquour from the distillery to sell it illegally through his close companions.