AIROnline 2018 HP 92

Himachal Pradesh High Court

Hon'ble Judge(s): Chander Bhusan Barowalia , J

Criminal P.C. (2 of 1974) , S.438— Himachal Pradesh Excise Act (33 of 2012) , S.39(1)— Anticipatory bail - offence under S 39(1)(a) of H.P. Excise Act - Accused persons found involved in illegal transportation of liquor - Considering accused persons joining and co-operating in investigation and they are neither in position to tamper with prosecution evidence nor flee from justice being residents of place - Anticipatory bail granted with conditions.