SANJU @ SANJAY YADUVANSHI Vs. STATE OF M P

JUDGEMENT

(1.) Heard on this first application filed by the applicant under Section 439 of Code of Criminal Procedure for grant of bail.

(2.) The applicant is in jail since 08/06/2020 in connection with Crime No.219/2020, registered at Police Station-Parasia, District- Chhindwara (M.P.) for the offence under Section 34(2) of M.P. Excise Act, 1915.

(3.) The case of the prosecution against the applicant, in short, is that the applicant along with other co-accused were illegally carrying country made liquor. When police stopped the motorcycle, the person who was sitting as a pillion rider, fled away from the spot. The other co-accused was apprehended with the liquor and he furnished the details of the applicant.