SUJEET Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard. Perused the case diary.

(2.) This is first application under Section 439 of Cr.P.C. for grant of bail. Applicant - Sujeet S/o Rakesh Jaiswal is implicated in Crime No.308/2020 registered at Police Station - Excise Department, ASI Circle, Kasrawad, District Khargone for the offence punishable under Section 34(2) of the M. P. Excise Act and he is in custody since 15.09.2020.

(3.) As per prosecution story, 99 bulk litres of liquor was seized from the possession of the applicant, who runs a dhaba.