SANJAY Vs. STATE OF M. P.

JUDGEMENT

(1.) These are first applications under Sec. 439 of the Cr.P.C. filed on behalf of the applicants in connection with Crime No.598/2021 registered at Police Station Industrial Area, Jaora (M.P.) under Ss. 34(2) of the Excise Act.

(2.) It is alleged that 60 bulk litres of liquor has been seized from the joint possession of the applicants. It is further submitted that the charge sheet has been filed and there are no criminal record of the applicants.

(3.) It is directed that Applicants- Sanjay S/o Deva Sisodiya and Munshi S/o Bhera shall be released from custody upon furnishing a personal bond of Rs.50,000.00 (Rupees Fifty Thousand Only) each with one surety each of the like amount to the satisfaction of the Ld. Court below.