MANOJ 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.95/2020 registered at police station Excise Department, Circle Depalpur, Indore for the offence punishable under section 34(2) of the M.P Excise Act.

(3.) As per prosecution case 99 bulk liters of country made illicit liquor has been recovered from a car bearing registration No.MP-09-CT-6806 and arrested the driver Jaswant Pawar (co-accused). The applicant has been made accused because he is the registered owner of the said car.