BHURE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application for grant of bail under Section 439 of Cr.P.C. on behalf of applicant Bhure @ Bhura who is in custody since 03.05.2020 in connection with Crime No.101/2020 registered at Police Station Bamhori Kala District Tikamgarh (M.P.) for the offence punishable under Section 34(2) of M.P. Excise Act, 1915.

(2.) The allegation against the applicant is that 60 bulk liters of country made liquor has been seized from the possession of the applicant.

(3.) Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated in this case. It is further submitted that the applicant has no criminal antecedents under the Excise Act . The counsel has further submitted that the co-accused Raghvendra has already been granted bail by this Court in M.Cr.C. No.13654/2020.