AMIT PATEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The matter is taken up through Video Conferencing. Case diary is available with the learned Panel Lawyer. Since all these Misc. Criminal Cases have arisen from the same Crime Number (Crime No.290/2020), they have been analogously heard and are being disposed of by this common order.

(2.) Heard on these first applications filed under Section 439 of Cr.P.C. for grant of bail to the applicants, as they have been arrested in connection with Crime No.290/2020, registered at Police Station Bhedhaghat, District Jabalpur for the offence punishable under Sections 34(2) and 49 (A) of M.P. Excise Act, 1915.

(3.) The case of the prosecution is that, on the information of an informant, the Police Authorities of Police Station Bhedhaghat intercepted the house of co-accused Sachin Vishwakarma situated at Village Cheetapar. On search being made, it was found that co-accused Sachin Vishwakarma with the help of applicants and other accused persons involved in manufacturing some liquor by using country made liquor, Urea and Nausadar. The said articles were recovered from the possession of co-accused Sachin Vishwakarma and applicants, who were not in a position to show any license or authority for manufacturing the liquor. FIR was lodged, on that basis crime under the aforementioned offence has been registered against the applicants.