PAPPU SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available with the learned Panel Lawyer.

(2.) This is first bail application under Section 439 of Cr.P.C., in connection with Crime No.103/2020, registered at Police Station Excise Circle Office No.5, District Jabalpur, for commission of offence punishable under Section 34(2) of M.P.Excise Act.

(3.) The case of the prosecution is that about 58 liters of country made liquor was recovered from the possession of applicant.