BINDERPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case taken up through video conferencing.

(2.) The petitioner is seeking anticipatory bail in FIR No.24 dated 21.02.2021, under Section 61 of the Punjab Excise Act, registered at Police Station Sadar Sangrur, District Sangrur.

(3.) Learned counsel for the petitioner contends that 24 bottles of countrymade liquor were recovered in the street and it is alleged that the petitioner had run away. He also contends that it would not be possible to have run away in the presence of several police personnel.