INDERJEET SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The prayer in this petition under Sec. 439 Cr.PC is for the grant of regular bail in case FIR No.407 dtd. 12/12/2003 under Ss. 120-B, 420, 467, 468, 471 IPC and Sec. 61(1)(c), 63A and 72A of the Punjab Excise Act, 1914 (Ss. 201, 272, 273 IPC, Ss. 103, 104 of Trade Marks Act, 1999 were added later on) registered at Police Station Dharuhera, District Rewari, Haryana.

(2.) The present FIR came to be registered at the instance of Ashish Yadav, Excise Inspector which reads as under:-

(3.) Accused Pawan, Ajay and Arjun were formally arrested and interrogated. They stated that illicit liquor was being manufactured in village Saharavan, Manesar. Pawan also disclosed that the liquor vend belongs to S.S. Wines and from the said premises 156 crates of illicit liquor were recovered. One Sanjay Kumar was arrested on 12/12/2023 and disclosed about the involvement of Sandeep, Naresh and Dinesh. He also disclosed that he and Sandeep along with Dinesh were having a partnership in the liquor business with a share of 50%, 25% and 25% each. Sanjay got recovered Rs.80,000.00.