NEELESH JAIN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is applicant's second application for bail under Section 439 of Cr.P.C. Earlier application i.e. M.Cr.C. No.21768/2020 was dismissed as withdrawn by this Court vide order dated 14.07.2020.

(2.) The applicant is in custody since 25.06.2020 in connection with Crime No.307/2020 registered at Police Station Rahli District Sagar (M.P.) for the offence punishable under Section 34(2) of the M.P. Excise Act, 1915 and Section 146/196 of the Motor Vehicle Act.

(3.) The allegation against the applicant is that 225 bulk liters of unauthorized liquor has been seized from his possession. Learned counsel for the applicant has submitted that the charge sheet has already been filed and the case is triable by Judicial Magistrate First Class. It is further submitted that the applicant has no criminal antecedents.