SHIV NARAYAN BASOR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) This is the first bail application filed by the applicant under Section 439 of Cr.P.C. Applicant Shiv Narayan Basor was arrested on 26.07.2020 in Crime No. 446/2019 registered at Police Station Bahoriband, District Katni for the offence punishable under Section 34(2) of M.P. Excise Act, 1915.

(3.) As per prosecution case on 16.11.2019 on the information of the informant that applicant had kept illegal liquor in the Parchhi (courtyard) of his house, Assistant Sub-Inspector Santosh Badgaiya along with other members of the police force went on the spot. On seeing them applicant fled away from the spot by taking benefit of darkness and ASI Sanosh Badgaiya seized 63 bulk liters of country made liquor which was kept in the Parchhi of applicant's house. Thereafter the police arrested the applicant on 26.07.2020 and since then the applicant is in custody.