RAVINDRA BHILALA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application under Section 439 of Cr.P.C., for grant of bail filed on behalf of the applicants - Balram and Anil. The applicants are in custody since 18.02.2020 in connection with crime No. 90/2020 registered at Police Station Bilpank, District Ratlam for the offence punishable under sections 34(2) of M.P. Excise Act.

(2.) As per prosecution story, applicants were found to be in possession of 284 bulk litres of liquor including 140 litres of beer without any license. Accordingly, the case has been registered against the applicants.

(3.) Investigation is complete. Challan has been filed.