RAMKARAN KOL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This first bail application under Section 439 of the Code of Criminal Procedure has been filed by the applicant for grant of bail in connection with Crime No.570/2020 registered at Police Station-Chorhata, District-Rewa for the offence punishable under Sections 34(2) and 42 of the M.P. Excise Act.

(3.) As per the case of prosecution, the applicant was found in illegal possession of 57 bulk liters of liquor.