NITIN PATEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application for grant of regular bail on behalf of the applicant who has been arrested in Crime No.99/2020 by Police Station,Gurh, District Rewa for offence under section 34(2) of M.P. Excise Act,1915.

(2.) Learned Panel Lawyer has vehemently opposed the application and submitted that looking to the quantity of liquor, the applicant is not entitled for release on regular bail.

(3.) On the other hand, learned counsel for the applicant submitted that from possession of 5 persons the Police recovered 81 litres of country made liquor. Three persons are absconding. It is also submitted that applicant has no criminal record and he is first offender.