MAHENDRASINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard through video conference.

(2.) This is the first application under Section 439 of Cr.P.C., for grant of bail filed on behalf of the applicant. The applicant is in custody since 13/03/2020 in connection with crime No.77/2020 registered at Police Station Mahidpur, District Ujjain for the offence punishable under section 34(2) of the Madhya Pradesh Excise Act.

(3.) As per prosecution case, the applicant is found to be in possession of 63 bulk liters of liquor without any licence. Accordingly, case has been registered.