RADHESHYAM Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard through video conferencing.

(2.) This is the first application under Section 439 of Cr.P.C., for grant of bail filed on behalf of the applicants. The applicants are in custody since 22.06.2020 in connection with crime No.173/2020 registered at Police Station Kurawar, District- Rajgarh for the offence punishable under section 34(2) of M.P. Excise Act.

(3.) As per prosecution story, the applicants were found to be in joint possession of 60 bulk liters of country made liquor unauthorizedly. Accordingly, the case has been registered against the accused persons. Investigation is complete. Challan has been filed.