RAJU Vs. STATE OF MADHYA PRADESH

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 applicant. The applicant is in custody since 07.06.2020 in connection with Crime Case No. 417/2020 registered at Police Station Jhabua District Jhabua for the offence punishable under sections 34(2), 36 of M.P. Excise Act.

(3.) As per prosecution story, 60 bulk litres of illicit country made liquor was recovered from the joint possession of applicant and the co-accused. Accordingly, the case has been registered.