DHRUV SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.

(2.) Applicant has been arrested on 6/4/2022 by Police Station, Sihoniya, Ambah, District Morena (MP), in connection with Crime No.180/2021 for the offence punishable under Sec. 34 (2) of Excise Act.

(3.) From the possession of applicant-accused 08 boxes of country made liquor was seized and a crime under the aforesaid offence was registered and he was arrested. After investigation, charge sheet has been filed.