KHIDKI Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicants have filed this first application under sec. 439 of the Cr.P.C. for grant of bail.

(2.) The applicants have been arrested by Police Station Raghunathpur, District Sheopur in connection with Crime No.61/2021 registered in relation to the offences punishable under Sec. 34(2) and 49-A of the M.P. Excise Act.

(3.) Allegations against the applicants, in short, are that they were involved in manufacture of illicitly distilled liquor and 40 litres of Lahan with 125 litres of liquor was seized from their possession.