SANTOSH KUMAR Vs. STATE OF M P

JUDGEMENT

(1.) Arguments heard on the application filed under Section 439 of Cr.P.C. on 14.09.2020 for grant of bail on behalf of applicant Santosh Kumar who is confined in custody since 5/09/2020 in connection with Crime No. 546/2020 registered at Police Station Balaghat, District Balaghat for offence punishable under Section 34 (2) of the M.P. Excise Act.

(2.) It appears from the record that total 54 bulk litres of liquor was seized from the possession of the applicant.

(3.) It is pointed out by the State on the basis of case diary that this is the first case registered against the applicant. There is no any criminal background of the applicant.