CHANDRAKAMAL JAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) As declared by the petitioner, this is the first bail application under Sec. 439 of Cr.P.C.

(2.) As per the prosecution case, on a discreet information, the Police recovered 7 boxes of English Wine containing 59.760 bulk litres from a Maruti vehicle bearing Registration No.MP-28-CB-2838 in which three persons namely Shakti, Rohit and Anuj were sitting. On further enquiry, it revealed that the said wine was purchased by them from the present petitioner Kamal @ Tinku of Budhwari Bazar, Seoni for the purpose of sale and the same was demanded by one Awadhesh Dehariya. Accordingly, the case has been registered.

(3.) The ld. counsel for the petitioner submitted that the petitioner has been falsely implicated in the offence. He further made statement at bar that the petitioner has no criminal antecedents.