NAHARSINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard through video conferencing.

(2.) This is the first application under Section 439 of Cr.P.C., for grant of bail filed on behalf of the applicants, viz, Naharsingh and Sunil. The applicants are in custody since 09/01/2020 in connection with crime No.1590/2020 registered at Police Station Excise Circle Khargone, District Khargone for the offence punishable under section 34(2) of the Madhya Pradesh Excise Act.

(3.) As per prosecution case, the applicants are found to be in illegal possession of 72 bulk liters of country made liquor. Accordingly, case has been registered.