RAMKRASHNA YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) The applicant has been arrested on 10/08/2021 by Police Station -Excise Department District Guna (M.P.) in connection with Crime No. 131/2021 registered in relation to the offence punishable under Sec. 34 (2) and 34(1) of M.P. Excise Act.

(3.) According to the prosecution case, on an information given by an informer, the police reached at the spot and seized 58 ltr. of country made liquor from possession of the applicant, for which he did not possess any valid license. On the basis of aforesaid, crime has been registered against the applicant.