MANSHARAM Vs. STATE OF M. P.

JUDGEMENT

(1.) This is a repeat (3rd) application filed under Section 439 of Cr.P.C. by the applicant - Mansharam @ Manshiram S/o. Rajaram Pawra, who has been arrested by Police on 21.1.2020 in connection with Crime No.251/2019 registered at Police Station Warla, District Barwani for the offence punishable under Section 34(2) and 49-A of the M.P. Excise Act. The earlier applications were dismissed as withdrawn.

(2.) As per prosecution story, on receipt of secret information, the police apprehended Indigo Car bearing registration No. MH-18-W-3494 and recovered 320 litres of spirit. On the basis of registration number, the ownership of the car was checked and it was found that the present applicant is owner of the vehicle. Accordingly, the present applicant has been implicated in the present case.

(3.) Learned counsel for the applicant submits that the applicant has been implicated in the present case only on the basis of ownership of the vehicle and he was not found on the spot. The second bail application was dismissed with liberty to renew the prayer after completion of one year's sentence. He, therefore, prayed for grant of bail to the applicant.