SIDDHANATH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the second repeat bail application under Section 439 of Cr.P.C., for grant of bail filed on behalf of the applicant. His first application was dismissed as withdrawn on 04/02/2020 in Mis. Cr. Case No.29/2020. The applicant is in custody since 29/10/2019 in connection with crime No.213/2019 registered at Police Station Karanwas District Rajgarh for the offence punishable under section 34(2) of the Madhya Pradesh Excise Act.

(2.) As per prosecution case, the applicant is found to be in illegal possession of more than 50 bulk liters of country made liquor and 868 bulk liters of Indian made foreign liquor. Accordingly, case has been registered.

(3.) Investigation is complete. Challan has been filed.