RAHUL Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) This is the first application under Sec. 439 of the Cr.P.C. for grant of bail. Applicant Rahul @ Sunil Singh was arrested on 7/12/2021 in connection with Crime No.1506/2021 registered at Police Station Kolgawan, District Satna for the offence punishable under Ss. 34(2), 49A, 42 of Excise Act, 1915 and Sec. 420, 467, 468 and 471 R/W 34 of IPC.

(3.) As per prosecution case, on 06/12/2021 on the information of informant that co-accused Shivam Vishwakarma, Sandeep Saket and Ranjeet Kushwaha who resides in the house of Ravendra Prasad Raikwar located at Housing Board Colony in front of Medical College on rent kept huge amount of English liquor for illegal sale in the house, on that Dashrath Singh Baghel, Sub-Inspector, Police Station Civil Lines, District Satna along with other members of the police force went to the spot, on seeing him co-accused Ranjeet Kushwaha fled away from the spot and police arrested co-accused Shivam Vishwakarma and Sandeep Saket and seized 2070 bulk liter of English liquor from their possession which was illegally kept by them in that house and also sized two motorcycle and three touch screen mobile from their possession. On interrogation, co-accused Shivam Vishwakarma and Sandeep Saket informed him that applicant Rahul @ Sunil Singh and co-accused Jai Shankar Rai, Pawan Singh, Sandeep Tiwari, Raja Bhaiya @ Vijay Pratap Singh were also involved in that illegal sale of English liquor. On that police also arrested the applicant on 7/12/2021. Since then the applicant is in custody.