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Judgment
Since the aforesaid two bail applications have been filed against the said Crime No. 36/2017, they are being disposed of by this common order.
These are the second bail applications filed under Section 439 of the Cr.P.C. for grant of regular bail to the applicants, who have been arrested in
connection with Crime No. 36/2017, registered at Police Station Gatapar, District Rajnandgaon, (C.G.), for the offence punishable under Sections 186,
307 of the Indian Penal Code and Section 34(2) of the Chhattisgarh Excise Act, 1915.
The applicants' first bail application was dismissed by this Court with liberty to repeat the same after material prosecution witnesses are examined.
Learned counsel appearing for the applicants would submit that three material prosecution witnesses have been examined and they have not
supported the case of the prosecution.
Learned counsel appearing for the State would submit that about 225 liters of liquor has been seized from the possession of the present applicants
and they have also been charged under Sections 186 and 307 of the Indian Penal Code.
After hearing learned counsel for the parties and taking into consideration the facts & circumstances of the case; further taking into consideration
the nature & gravity of the offence; role of the present applicants; and on going through the material available on record, I do not find any good ground
to entertain this second bail applications. Consequently, the second bail applications are rejected. However, the trial Court is directed to expedite the
trial and conclude the same as early as possible.
Certified copy, as per rules.