UDAL PRATAP YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The applicant has preferred this first bail application under Sec. 439 of CrPC, as he is arrested in connection with Crime No.310/2023, registered at Police Station City Kotwali Balodabazar, District : Balodabazar-Bhatapara (CG), for the offence punishable under Sec. 34 (2) of the Chhattisgarh Excise Act for illegally possessing 5.760 bulk liters of country made liquor.

(3.) Learned counsel for the State would oppose the bail application. She would submit that the applicant is having previous criminal antecedents.