SHIVAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard through video conferencing.

(2.) This is the first bail application under Section 439 of the Criminal Procedure Code, 1973. The applicant is in jail since 17.09.2020 in connection with Crime No.554/2020 registered at P.S., Kishanganj, District Indore, for offence punishable under Sections 34(2) and 42 of M.P.Excise Act.

(3.) As per prosecution story, the applicant was found to be in unauthorized possession of 68 bulk litres of country made liquor. Accordingly, the case has been registered.