ANUPINDER SINGH GREWAL, J.

1. Heard through video conferencing.

2. The petitioner is seeking anticipatory bail in FIR No.183 dated 05.11.2020, under Sections 120-B, 272, 328, 420, 467, 468, 471 IPC and Sections 3 and 61 of the Punjab Excise Act, 1914 (Haryana Amendment Bill, 2020), Section 109 IPC and Section 72-A of the Punjab Excise Act, 1914 added later on, registered at Police Station Moohana, District Sonipat.

3. Learned counsel for the petitioner contends that the petitioner is not named in the FIR and has been arraigned as an accused on the statement of the co-accused. The petitioner is not involved in any other criminal case.

4. Learned State counsel, while referring to the reply, contends that 3 drums of 200 litres each of chemical containing methanol were brought from Ambala in Bolero vehicle driven by the petitioner. In the incident, 31 persons have lost their lives in district Sonepat while several persons have also died in Panipat. Few people have lost their lives after consuming spurious liquor.

5. Heard.

6. In view of the serious allegations against the petitioner being involved in sale/purchase of chemical used for spurious liquor wherein several persons have lost their lives, I do not deem it fit to grant concession of anticipatory bail to the petitioner.

7. The petition stands dismissed.