Suresh Yadav vs State Of Chhattisgarh

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. 342/2026 registered at Police Station Balod, District Balod (C.G.), for the offence punishable under Section 34(2) of C.G. Excise Act.

The case of the prosecution, in brief, is that the police of Police Station Balod, District Balod received an information from the informant and on the basis of said information conducted a raid and seized 5.940 bulk liters of liquor from possession of the present applicant. Thereafter, Police has registered an 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 5.940 bulk liter of liquor was not seized from exclusive possession of the applicant. He further submits that the applicant is in jail since 11.07.2026, charge-sheet has been filed and trial is likely to take some time for its conclusion. It is submitted that the applicant has four criminal antecedents, out of which two cases have already been disposed of while remaining two cases, registered in the year 2019 and 2024, are still pending against him. He 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. He would submit that present applicant has four criminal antecedents, therefore, he is not entitled for grant of regular bail in the present case.

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 four criminal antecedents, out of said cases, two cases have already been disposed of while remaining two cases, registered in the year 2019 and 2024, are pending consideration. Further, charge-sheet has already been filed before the competent Court, applicant is in jail since 11.07.2026 and looking to the quantity of the liquor i.e. 5.940 liter, without commenting anything on merits of the case, 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:-