SANDEEP RATHORE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) This is applicant's First application under Sec. 438 of Criminal Procedure Code, 1973 for grant of anticipatory bail, as the applicant is apprehending his arrest in connection with Crime No.517/2022 registered at Police Station Rajgarh, District Dhar (MP) for offence punishable under Ss. 34(2) and 46 of the M.P. Excise Act.

(3.) As per the prosecution, on 13/10/2022, at about 7.00 a.m., the Police recovered 636 bulk liter of illicit liquor from co-accused Dinesh which was being transported by him in a Pick Up vehicle bearing registration No.GJ-23-AT-3449. On recording of his memorandum under Sec. 27 of the Evidence Act to the effect that he had procured the said contraband from co-accused Akash and that the present applicant had loaded the liquor in the vehicle, he has been implicated for the present offence.