SHEETAL ANGURAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has approached this Court seeking grant of anticipatory bail in respect of a case registered vide FIR No.85 dated 16.6.2021 at Police Station Adampur, District Jalandhar Rural under Sections 420, 120-B, 353, 186 of Indian Penal Code and Section 68 of Punjab Excise Act, wherein offences under Section 307 IPC and Sections 20 and 61-A of Punjab Excise Act, 1914 were added later on.

(2.) The FIR in question was lodged on the basis of secret information received by the Excise Department to the effect that Rajan Angural and his brother Sunny Angural alongwith their companions have factories in Jalandhar City, Rural, where they prepared illicit liquor by affixing fake labels on the bottles. Pursuant to receipt of said information raids were conducted at different places. At the disclosed place one Alto Car bearing registration No.PB-08- EA-0597 was found and two persons were trying to flee in the said car out of which one was identified as Sunny Angural. The said car was chased and the said persons riding the car were rounded up and they were brought back to the factory premises. Inside the factory Rajan Angural was found present alongwith his other accomplices and they all started arguing with the Excise Team and assaulted them. In the meantime Sheetal Angural (petitioner) and other persons also came inside the factory and they also assaulted the Excise Team and the police party as well and obstructed the police party from conducting search at the factory premises. It is further alleged therein that Sh. Vijay Kumar, Executive Engineer, Water Supply Division No.1, Jalandhar was associated as a public witness and SHO Adampur namely Inspector Palwinder Singh was also called at the spot. Upon search of the factory premises a bottling chain for filling alcohol, two plastic tanks for the purpose of storing alcohol, one blue coloured plastic pipe, one tullu pump, card boxes for packing alcohol bottles and empty plastic bottles of capacity of 750 ml. were recovered, the shape of which was similar to cash brand of Malbros. The said bottles were found to be 11990 in number and the boxes were 3840 in number. The said articles were taken into possession. However, Rajan Angural, Sunny Angural and Sheetal Angural were stated to have fled from the spot while taking advantage of the activities being conduced there.

(3.) Learned counsel for the petitioner has submitted that the petitioner has falsely been implicated in the present case and that even as per the FIR the secret information was not against the petitioner in any manner. It has further been submitted that even if all the allegations as levelled in the FIR are taken to be correct, still no such inference can be drawn that any illicit liquor was being distilled at the factory premises by the petitioner or by others. It has further been submitted that no kind of alcohol or spirit was recovered from the spot and that the mere factum of recovery of some empty bottles or some bottling equipment cannot lead to a conclusion that the accused were into distilling illicit liquor.