LAWS(MPH)-2020-3-86

SANJAY Vs. STATE OF MADHYA PRADESH

Decided On March 18, 2020
SANJAY Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

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

(2.) This is the third bail application under Section 439 of Cr.P.C. before High Court in connection with Crime No.116/2019 under Section 34 (2) of M.P. Excise Act registered at Police Station Taal, District Ratlam and applicant is in custody since 29/10/2019. First bail application was dismissed as withdrawn with liberty to renew his prayer after a period of one month vide its order dated 29/11/2019 passed in M.Cr.C. No.46947/2019 and second bail was also dismissed as withdrawn with liberty to repeat it after a period of two months vide its order dated 10/01/2020 passed in M.Cr.C. No.95/2020.

(3.) According to the prosecution case, the police apprehended the applicant and recovered 108 bulk liter of country made liquor from the possession of applicant, for which he was not having any valid license.