JAI SHINDE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed by the applicant under Section 439 of the Code of Criminal Procedure.

(2.) The applicant is in custody since 21/08/2020 in connection with Crime No.430/2020 registered at P.S.-Lalbag, Burhanpur, District-Burhanpur, (M.P.) for the offence punishable under Section 34(2) of the M.P. Excise Act, 1915.

(3.) As per prosecution story on 29/07/2020, on the basis of information police recovered 52.56 bulk liters of country made liquor (Deshi) from the joint possession of applicant and other co-accused.