ANIL SAHU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This is first bail application filed by applicant under Section 439 of Cr.P.C. Applicant has been arrested on 15.02.2020 in connection with Crime No.618/2020 registered at Police Station Excise Department, District Bhopal for commission of offence punishable under Sections 34 (1) A and (2) of Excise Act .

(3.) As per prosecution story, country made liquor 58.3 bulk liter was seized from co-accused Surendra Singh. On the basis of statement of co- accused, applicant was made accused in the case. It is stated by co-accused Surendra Singh that applicant supplied him country made liquor.