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Judgment
This is the first bail application filed under Section 483 of the Bhartiya Nagarik Suraksha Sanhita, 2023 for grant of regular bail to the applicant who has been arrested in connection with Crime No. 59/2026 registered at Police Station Excise Divisional Flying Squad Division Surguja, District Surguja (C.G.), for offence punishable under Sections 34(1)(a), 34(2), 36 and 59(A) of Chhattisgarh Excise Act.
The case of the prosecution, in brief, is that the police of Police Station Excise Divisional Flying Squad Division Surguja received an information from the informant and on the basis of the said information conducted a raid and seized 162 bulk liters of liquor from the possession of the present applicant. Thereafter, Police has registered aforesaid offence against the present applicant.
Learned counsel for the applicant submits that the present applicant has falsely been implicated in this case and said 162 liter of liquor was not seized from the exclusive possession of the applicant. She further submits that the applicant is in jail since 05.08.2026, charge-sheet has been filed and trial is likely to take some time for its conclusion. It is argued that the present applicant has no criminal antecedent. She would pray for grant of bail to the present applicant.
On the other hand, learned counsel for the State would oppose the bail application and submit that the charge-sheet has been filed in the present case before the competent Court.
I have heard learned counsel appearing for the parties and perused the case diary.
Having considered the facts and circumstances of the case, nature and gravity of allegation levelled against the present applicant and fact that the applicant has no criminal antecedent, charge-sheet has already been filed before the competent Court, trial is likely to take some time for its conclusion and applicant is in jail since 05.08.2026, I am inclined to allow this bail application.
Accordingly, the regular bail application is allowed and it is directed that in the event of the applicant executing a personal bond for a sum of Rs. 50,000/- with one surety in the like sum to the satisfaction of the concerned trial Court, he shall be released on bail on the following conditions:-
he shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such fact to the Court;
he shall not act in any manner which will be prejudicial to fair and expeditious trial, &
he shall appear before the trial Court on each and every date given to him by the said Court till disposal of the trial.