VIJAYSINGH Vs. STATE OF M. P.

JUDGEMENT

(1.) Heard learned counsel for the parties through video conferencing.

(2.) This is first application filed under section 439 Cr.P.C seeking bail in connection with Crime No.471/2020 registered at police station Sarangpur, district Rajgarh for the offence punishable under section 34(2) of the M.P Excise Act.

(3.) As per prosecution case 58 bulk liters of country made illicit liquor has been recovered from the possession of the applicant.