RAJKUMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second application under Sec. 439 of Cr.P.C. for grant of bail filed on behalf of applicant who is in custody since 1/4/2022 in connection with Crime No.32/2022 registered at Police Station Chandrawatiganj District Indore for the offence punishable under Sec. 34(2) of the M.P.Excise Act, 1915.

(2.) First bail application of the applicant was dismissed as withdrawn with liberty to renew the prayer after four months vide order dtd. 26/4/2022 passed in MCRC No.20668/2022.

(3.) According to the prosecution story the applicant is involved in the aforesaid offence in which more than 50 bulk liters of illicit liquor was recovered from an Alto Car bearing registration No.MP-09-WG-6538. Hence, the police has registered case against the accused persons.