ABHISHEK Vs. STATE OF MADHYA PRADESH

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 applicant. The applicant is in custody since 07.03.2020 in connection with crime No. 517/2019 registered at Police Station Barotha, District Dewas for the offence punishable under sections 34(2) of Excise Act.

(3.) As per prosecution story, applicant was found in possession of 114.12 litres of illicit foreign liquor. Accordingly, the case has been registered against the applicant. Investigation is complete. Challan has been filed.