SONU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary.

(2.) This first application under Section 438 of Criminal Procedure Code, 1973 for grant of anticipatory bail has been filed by the applicant, who is apprehending his / her arrest in connection with Crime No.191/2019 registered at Police Station Udaigarh, District Alirajpur (MP) for offence punishable under Sections 34 (2), 36 and 46 of the Madhya Pradesh Excise Act, 1915.

(3.) As per prosecution story, on 28.11.2019, upon secret information, Police Udaigarh, District Alirajpur (MP) has seized 6825.6 bulk litres of liquor worth Rs.34,70,400/- from the possession of co-accused persons Mukesh s/o Chamra Pachaya Bhil and Rajendra s/o Mangilal Jaiswal along with Eicher vehicle bearing registration number MP-09 GG-9577 worth Rs.10,00,000/-; and upon their disclosure statement, the present applicant has been made as an accused in the present case.