BRIJESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed by the applicant under Section 439 of the Code of Criminal Procedure.

(2.) The applicant is in custody since 10.08.2020, in connection with Crime No.537/2020, registered at Police Station-Kotwali Khandwa, DistrictKhandwa (M.P.) for the offence punishable under Section 34(2) of M.P. Excise Act.

(3.) A s per prosecution story, on 10.08.2020, on the information of an informant, during search, police has seized 53.280 bulk liters of illicit simple country made liquor from the possession of the present applicant. It is found that the applicant did not have any authority for keeping that liquor in his possession.