RAJENDRA KUMAR BHARADWAJ Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Proceedings of this matter have been taken up through Video Conferencing.

(2.) The accused/applicant has moved this bail application under Section 439 of the Code of Criminal Procedure, 1973 for release of him on regular bail during trial in connection with Crime No. 107 of 2020 registered at Police Station Tikrapara, Raipur Distt. Raipur (CG) for the offence punishable under Section 34(2) of the Chhattisgarh Excise Act.

(3.) Case of the prosecution, in brief, is that, at the instance of present applicant, 153 bulk liters of liuqor was seized from open place.