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Judgment
Heard.
This is the second bail application filed under Section 439 of the Cr.P.C. for grant of regular bail to the applicant, who has been arrested in
connection with Crime No. 182/2017 registered at Police Station Pulgaon, District Durg for the offence punishable under Section 34(2) of the
Chhattisgarh Excise Act.
The applicant's first bail application was dismissed as withdrawn by order of this Court dated 15.11.2017 passed in M.Cr.C. No. 6541/2017.
Case of the prosecution, in brief, is that 11303.49 bulk liter of illicit liquor was seized by the police from the present applicant. Learned counsel for
the applicant submits that the applicant has been falsely implicated in the crime in question. He further submits that the applicant is in custody since
16.05.2017 and the trial is likely to take some time for its final disposal, therefore he may be released on bail.
On the other hand, learned counsel for the State opposes the bail application.
After hearing learned counsel for the parties, I do not find any new good ground or any change in the circumstances of the case to entertain this
second bail application. Consequently, the second bail application is rejected.
Certified copy, as per rules.