SURAJ DUBEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed by the applicants under Section 439 of the Code of Criminal Procedure.

(2.) The applicants are in custody since 17.08.2020, in connection with Crime No.616/2020, registered at Police Station Kotwali, Rewa, District Rewa (M.P.) for the offence punishable under Section 34(2) of M.P. Excise Act.

(3.) As per prosecution story, on 17.08.2020, on the information of an informant, that some persons are carrying illicit liquor in cars bearing registration No.MP-20-F/3756 & MP-17-CA/2563 police officials reached on the spot and during search, police has seized 143.64 bulk liters of foreign liquor from the aforesaid vehicles. It is found that the applicants did not have any authority for keeping that liquor in their possession.