HUSNA Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard. Case diary perused.

(2.) This is Fourth application under Section 439, Cr.P.C. for grant of bail in connection with Crime No. 166/2019, Police-Station- Rajgarh District-Dhar for commission of the offence under Section 34 (2) of M.P. Excise Act and 420, 467, 468, 471 of I.P.C.

(3.) As per prosecution case, on the basis of secret information, 1209 liters liquor has been seized from the possession of the applicant, for which he was not having any valid license.