TOOFAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application under Sec. 439 of the Cr.P.C. filed on behalf of the applicant in connection with Crime No.493/2021 registered at Police Station - Taal, District Ratlam (M.P.) under Sec. 49-A of the M. P. Excise Act and he is in custody since 24/11/2021.

(2.) It is alleged that 20 litres of poisonous liquor has been seized from the possession of the applicant. Counsel for the applicant submits that there is no FSL report to show that the aforesaid liquor is poisonous.

(3.) Counsel for the State, on the other hand opposes the prayer for grant of bail and submits that on the basis of the experience of the investigating team, the aforesaid liquor has been held to be poisonous. However, he submits that charge-sheet has already been filed and there is no criminal record against the applicant.