ANKIT SAHU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application filed by the applicant under Section 439 of the Cr.P.C.

(2.) The applicant is in custody since 09.09.2020 in connection with Crime No. 652/2020 registered at P.S.-Motinagar, District Sagar (MP) for the offence punishable under Section 34(2) of the Excise Act.

(3.) As per the prosecution, 59.580 bulk litres of illegal country made liquor alleged to have been seized from the possession of the main accused Sandeep Ahirwar.