MAHENDRA Vs. STATE OF M.P.

JUDGEMENT

(1.) This is repeat Fourth bail application filed by the applicant under Sec. 439, Cr.P.C. for grant of bail in connection with Crime No.84/2021, Police-Station-Kasrawad, District-Khargone (M.P.) for commission of the offence under Ss. 420, 467 and 468 of the IPC and Sec. 34(2) of M.P. Excise Act.

(2.) The details of rejection of earlier bail application of the applicant is as under:- <IMG>JUDGEMENT_43_LAWS(MPH)12_2021_1.jpg</IMG>

(3.) As per prosecution story, on 11/2/2021 upon discrete information, police intercepted the vehicle bearing registration No. MP-09-CT-2055 and recovered 332.28 bulk liters country made liquor as well as foreign liquor. Applicant and another person were found in the vehicle. The police has also recovered two numbers plats. Accordingly, the police has registered the offence under Sec. 34(2) of M.P. Excise Act and Sec. 420, 467, 468 of I.P.C.