DEEPAK Vs. STATE OF M.P

JUDGEMENT

(1.) This is second bail application under Section 439 of the Criminal Procedure Code, 1973. The first bail application was dismissed as withdrawn vide M.Cr.C.No.10079/2020 on 20.3.2020. The applicant is in jail since 1.1.2020 in connection with Crime No.965/2019 registered at P.S., Excise Circle, Dharampuri, District Dhar, for offence punishable under Section 34(2) of M.P.Excise Act.

(2.) As per prosecution story, the applicant was found to be in unauthorized possession of 720 bulk litres of country made liquor. Accordingly, the case has been registered.

(3.) There are three cases against him of the same nature in addition to the present case.