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Judgment
P. Sam Koshy, J
This is an application filed under Section 439 Cr.P.C. for grant of bail to the Applicant, who has been arrested in connection with Crime No. 85 of 2018 registered at Police Station Bhupdevpur, District Raigarh (C.G.) for the offence punishable under Sections 34(1)(A)(2) & 59(1)(A) of Chhattisgarh Excise Act.
Case of the prosecution, in brief, is that 11 bulk litres of country made liquor was seized by the police from the possession of the present Applicant.
Considering the quantity of liquor which is alleged to have been seized from the possession of the applicant, prima facie, I am of the opinion that it is a fit case where the present applicant can be released on bail.
Accordingly, the application for grant of bail is allowed. It is directed that the Applicant shall be released on bail on his furnishing a personal bond in the sum of Rs.25,000/- with one surety in the like sum to the satisfaction of the concerned Court for his appearance before the said Court as and when directed.