KAILASHI BAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this first application under section 439 of the Cr.P.C. for grant of bail.

(2.) The applicant has been arrested by Police Station Kolaras, Shivpuri, in connection with Crime No. 94/2020 registered in relation to the offence punishable under Section 34(2) of the M.P. Excise Act.

(3.) Allegations against the applicant, in short, are that on the basis of information received from the informer, the police apprehended the applicant and recovered from her possession 60 bulk litres of country made liquor. On the basis of aforesaid, the applicant has been implicated in the present case.