SATISH 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.) The applicant was arrested on 7/2/2022 in connection with Crime No.180/2021 by Police Station Gormi, District Bhind (MP) for the offence punishable under Ss. 34(2) and 49(A) of M.P. Excise Act.

(3.) As per prosecution story, on 17/6/2021, Police Inspector of Police Station Gormi on the secret information searched village Akloni in the house of Sanjay Parmar two persons have kept illicit liquor in a Wagnor, six persons are packing the liquor, seven persons ran away and one person was caught hold. He narrated his name as Mukesh, S/o Hakim Singh Bhadoria and told the names of seven persons as Vikas, Girraj, Suresh, Satish (present applicant) Govind,Vishnu and Shaitan Singh. From the Wagnor 10 boxes of country made liquor and from the tin-shed 14 boxes of country made liquor was seized and a crime under the aforesaid offence was registered. The applicant-accused was arrested on 7/2/2022. After investigation charge sheet has been filed.