- (1.) Heard learned counsel for the petitioner and learned counsel for the State.
(2.) This is an application for grant of regular bail to the petitioner for the offence under Sections 272/273/290 of the Indian Penal Code and Section 47A of the Excise Act.
(3.) It is submitted by learned counsel for the petitioner that as per the F. I.R. the allegation against the petitioner is that on raid police recovered 90 litres of Mahua wine kept in plastic jarkin and also recovered 18 litres of Desi liquors from the possession of this petitioner. Petitioner was arrested on 19.09.2010 and since then, he is in custody and has sufficiently been punished. It is further submitted that it appears from the impugned order that petitioner has got no criminal history and as such, he may be enlarged on bail.;