RAHUL KEWAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case-diary.

(2.) This is the first bail application filed by applicant under Sec. 439 of Criminal Procedure Code, 1973 as he is implicated in connection with Crime No.492/2021 registered at Police Station " " Sadalpur, District - Dhar (MP) for offence punishable under Ss. 34(2) of M.P. Excise Act. The applicant is in custody since 25/5/2022.

(3.) The allegation against the applicant is that on a secret information received by the police on 26/1/2021, an Alto Car bearing registration No.MP-09-WG-7431 was stopped on Kesur Khareli Road, Dhar. However, soon after seeing the police, the persons sitting in the car fled from the spot but they were identified in the torch light and in the car's head light as the present applicant Rahul Kewat and Chintu alias Gajendra Chouhan, and upon checking the vehicle, it was found to be contained 90 bulk litres of unauthorized liquor.