DINESH KOSHLE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The applicant has preferred the first bail application under Sec. 439 of the Cr.P.C. for grant of regular bail, as he has been arrested in connection with Crime No. 94 of 2021, registered at Police Station Jarhagaon, Distrcit Mungeli, CG for the offence punishable under Sec. 34 (2) of the Chhattisgarh Excise Act.

(2.) Prosecution story, in brief, is that on 21/5/2021, 10 bulk liters of country made liquor (Mahua) has been seized from the illegal possession of the applicant.

(3.) Learned counsel for the applicant argued that the applicant is innocent, he has been falsely implicated in the present case, he is in jail since 7/3/2022. No seizure has been made from him. He further submits that this is the first crime registered against the applicant, hence, the applicant may be released on bail.