GHISIYA AND OTHERS Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard through video conferencing.

(2.) This is the first application under Section 439 of Cr.P.C., for grant of bail filed on behalf of the applicants; cleaner and driver respectively. The applicants are in custody since 22/02/2020 in connection with crime No. 116/2020 registered at Police Station Barwani, District-Barwani for the offence punishable under Section 8 / 20 of the NDPS Act and Section 34(2) of M.P. Excise Act.

(3.) As per the prosecution story, applicants were traveling as cleaner and driver in the bus bearing registration No.MP11 P 0909. The bus was intercepted and 54 bulk ltrs. liquor was found in the gunny bags on the roof top of the bus and 2.5 kg Ganja was also found behind the seat of the driver. Accordingly, case has been registered.