RAKESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) The applicants were arrested on 26/2/2022 in connection with Crime No.75/2022 by Police Station Narwar, District Shivpuri (MP) for the offence punishable under Ss. 34(2), 49(A) of Excise Act.

(3.) In brief, the prosecution case is that on 26/2/2022 Police Station Narwar seized from the joint possession of applicants 63 bulk litres of illicit liquor being carried on a motorcycle. Thereafter house o which was illegally applicant- Rakesh was searched. From his house, material and apparatus for preparing liquor were seized.