CHATURBHUJ Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application under Section 439 of Cr.P.C., in connection with Crime No.163/2020, registered at Police Station Excise Circle, Niwadi, District Niwadi, for commission of offence punishable under Section 34(2) of M.P.Excise Act.

(2.) The case of the prosecution is that about 61 liters of country made liquor was recovered from the possession of applicant.

(3.) Learned counsel for applicant submitted that the applicant is an innocent person and he has falsely been implicated in the present offence.