Ramesh Sinha, J. - (1.) Heard Sri Ram Surat Patel, learned counsel for the applicant, Sri G.P. Singh, learned A.G.A. for the State and perused the record.
(2.) The brief facts of the case are that on 20.1.2019 an information was received by Station House Officer of police station Dakor, District Jalaun while he along with other police personnel under the direction/order of Superintendent of Police, Jalaun, was in search of wanted criminals that some accused persons carrying illegal liquor in a Pick Up vehicle for being taken to another State. On receiving the said information, he along with other police personnel reached at the spot where he saw a pick-up vehicle bearing registration no. UP 78 DN 4986 was coming from Orai. When the police intercepted the said vehicle, two accused, who were sitting at the adjacent seat of the driver fled away from the place of occurrence. The police arrested the other three accused persons, who were also sitting in the said vehicle and on interrogation, they told their names as Devendra Singh Rajput, Vikram Rajput and Sunil Kumar Rajput and on query being made from them about the two accused, who fled away from the place of occurrence, they disclosed their identity as Veer Singh @ Virendra and Onkar. On search of the said vehicle in all they found 240 bottles, i.e., 11,520 quarter of country made liquor on which High Time Premium Whisky for Sale Arunachal Pradesh Only was written. Beside that in a white box 100 cap, 100 raper and a white jar filled with deep brown liquid were also found. Thereafter, the accused and the recovered articles were brought in the police station and recorded in the G.D. and the accused were taken into custody showing their arrest at 13:25.
(3.) The applicant moved an anticipatory bail application in the present case which has been rejected by the Session Judge, Jalaun at Orai on 1.7.2019, hence the present bail anticipatory bail application.;