AMIT KUMAR vs STATE OF CHHATTISGARH

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CGHC010427642026
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCRC No. 10617 of 2026
Amit Kumar Son Of Kedarnath Aged About 32 Years Resident Of
Anvlachakka Saraipali, Police Station Saraipali, District Mahasamund
(C.G.)
... Applicant(s)
versus
State Of Chhattisgarh Through The Station House Officer, Police Of
Police Station Saraipali, District Mahasamund (C.G.)

... Non-Applicant(s)
For Applicant : Mr. Ajay Kumar Chandra, Advocate.
For Non-Applicant/State : Ms. Priya Sharma, Panel Lawyer
Hon'ble Mr. Rakesh Mohan Pandey, Judge
Order on Board
05/11/2026
1. The applicant has preferred this First Bail Application under
Section 483 of the Bhartiya Nagarik Suraksha Sanhita, 2023
for grant of regular bail, as he has been arrested in
connection with Crime No. 348/2026, registered at Police
Station : Saraipali, District- Mahasamund (C.G.) for the offence

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punishable under Section 34(2) of the C.G. Excise Act.
2. The case of the prosecution, in brief, is that the Police of Police
Station, Saraipali, District- Mahasamund (C.G.), received a
secret information from the informant and on the basis of the
said information conducted raid and have seized 30 bulk liter
of country made illicit liquor from the possession of the
applicant. Thereafter, Police has registered an offence
punishable under Section 34(2) of the C.G. Excise Act against
the present applicant.
3. Learned counsel for the applicant submits that the applicant
has falsely been implicated in this case and that the alleged
liquor was not seized from the exclusive possession of the
applicant. He further submits that, in the present case, the
charge-sheet has been filed before the competent Court and
further the applicant has no criminal antecedent. The
applicant is in jail since 05.10.2026 and the conclusion of the
trial is likely to take considerable time. Therefore, he prays for
grant of regular bail to the applicant.
4. On the other hand, the learned State counsel opposes the
prayer for grant of bail to the applicant and submits that in
the present case, charge-sheet has been filed before the

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competent Court and the applicant has no criminal
antecedent but the quantity of liquor seized i.e. 30 bulk liter of
country made illicit liquor from the possession of the present
applicant, he is not entitled for grant of bail.
5. I have heard learned counsel for the parties and perused the
case-diary.
6. Taking into consideration the facts and circumstances of the
case, nature and gravity of allegations alleged against the
applicant, the applicant has no criminal antecedent, the fact
that the charge-sheet has been filed before the competent
Court, the period of incarceration since 05.10.2026 and the
fact that the conclusion of the trial is likely to take some time,
I am inclined to grant regular bail to the applicant
7. Accordingly, the bail application of the applicant is allowed . 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:-
(i) 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

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dissuade him from disclosing such fact to the
Court;
(ii) he shall not act in any manner which will be
prejudicial to fair and expeditious trial, &
(iii) he shall appear before the trial Court on each
and every date given to him by the said Court till
disposal of the trial.
dorthwith.
- S/- Sd/-
(Rakesh Mohan Pandey)
Judge
Kunal