ASHISH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this first application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 12/3/2022 by Police Station Ambah, District Morena (M.P.) in connection with Crime No. 153 of 2021 registered for offence punishable under Ss. 34 and 49-A of the Excise Act.

(2.) This order will remain operative subject to compliance of the following conditions by the applicant :-

(3.) It is made clear that after the FSL report is received, if it is found that the liquor in question seized from the possession of applicant is unfit for human consumption, then this order shall lose its effect and the applicant shall be under obligation to immediately surrender before the Trial Court concerned. Other wise, this order shall remain in force till conclusion of trial.