TUFAN SINGH 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 22.02.2020 in connection with crime No. 30/2020 registered at Police Station Alote, District Ratlam for the offence punishable under sections 34(2) of Excise Act.

(3.) As per prosecution story, applicant being the driver of offending vehicle was found to be in unauthorized possession of 180 bulk litres of country made liquor procured by co-accused Teju alias Tejulal. Accordingly, the case has been registered.