BHOORA Vs. STATE OF M.P.

JUDGEMENT

(1.) This first application under Sec. 439 of Cr.P.C. has been filed for grant of bail.

(2.) The applicant has been arrested on 12/12/2021 in connection with Crime No.245/2021 registered by Police Station Bahodapur Distt. Gwalior for offence punishable under Ss. 49-A, 34 of M.P. Excise Act.

(3.) It is submitted by the Counsel for the State that FSL report has been received, according to which, five liters of country made liquor seized from the possession of the applicant has been found to be unfit for human consumption. Further more, the applicant has criminal history and three more criminal cases have been registered against him.