MAHESH 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.545/2022 registered at Police Station - Haatpipaliya, District - Dewas(MP) for offence punishable under Sec. 34(2) of M.P. Excise Act. The applicants are in custody since 30/10/2022.

(3.) The allegation against the applicant is that he was also involved in the aforesaid case wherein 56 bulk litres of unauthorized liquor has been seized from the joint possession of co-accused Mahesh and Rajesh.