RAJESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under section 439 of CrPC for grant of bail on behalf of the applicant.

(2.) The applicant is in custody since 16/11/2021 in connection with Crime No.806/2021, registered at Police Station Kishanganj, District Indore, for the offence punishable under section 34(2) of M.P.Excise Act, 1915.

(3.) Allegation against the applicant is that he is involved in the aforesaid offence wherein Police recovered 68 bulk liters of illicit liquor which was being transported by co-accused Dharmendra and Nilesh in Honda City Car bearing registration No. MP 09 CR 0133 without any valid license.