(1.) This is an application under Section 439 Cr.P.C. for releasing the petitioner on bail in FIR No.2/12 dated 22.9.2012, registered at Police Station, Kala Amb, under Section 61(1)(a) of Punjab Excise Act, 1914 ( as applicable to the State of H.P.) and Section 420 IPC.
(2.) It has been stated that petitioner has been arrested on 22.9.2012 in the above case. The allegations against the petitioner are that he was driving truck from which 525 boxes of liquor were recovered. The petitioner moved bail application which has been dismissed by learned Sessions Judge, Sirmaur District at Nahan on 18.10.2012. The learned Sessions Judge rejected the bail application of the petitioner without considering vital issues involved in the case.
(3.) There is no legal evidence to connect the petitioner with the commission of offence. The petitioner is innocent. He has committed no offence. The petitioner has been falsely implicated in the case. The petitioner is about 47 years of age. The continuous detention of the petitioner will not serve the cause of justice. The petitioner is ready to join investigation and furnish bail bonds. The submission has been made for releasing the petitioner on bail.