SHAILENDRA RICHHARIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed by the applicant under Section 439 of the Code of Criminal Procedure.

(2.) The applicant is in custody since 28.9.2020, in connection with Crime No.427/2020, registered at Police Station Lavkush Nagar, Chhatarpur, District Chhatarpur (M.P.) for the offence punishable under Section 34(2) of M.P. Excise Act.

(3.) As per prosecution story, on 28.9.2020, on the basis of information received from informant, police officials of Lavkush Nagar, Chhatarpur, District Chhatarpur, reached on the spot and seized 54 bulk liters of country made (white) liquor from the possession of accused/applicant carrying on a motorcycle which was being driven by the applicant.