JITENDRA YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this first application u/S. 439 of Cr.P.C. for grant of bail.

(2.) The applicant has been arrested by police station Nayagaon, District Bhind in Connection with Crime No.74/2022 registered for the offence punishable under Sec. 34 (2) of the Excise Act.

(3.) As per prosecution story, 63 liters of liquor has been seized from the joint possession of the applicant and co-accused persons, without having any license.