MONU Vs. STATE OF M.P

JUDGEMENT

(1.) This is third bail application under Section 439 of the Criminal Procedure Code, 1973. The earlier two bail application were dismissed as withdrawn with liberty to revive the prayer after six weeks and two weeks. The applicant is in jail since 18.11.2019 in connection with Crime No.252/2019 registered at P.S., Nagziri, District Ujjain, for offence punishable under Section 34(2) of M.P.Excise Act.

(2.) As per prosecution story, the applicant was found in possession of 252 bulk litres of country made without having license. Accordingly, the case has been registered.

(3.) The investigation is complete and charge-sheet has been filed.