RAJU Vs. STATE OF M. P.

JUDGEMENT

(1.) This is first application of the applicant under Sec. 439 of Cr.P.C. for grant of bail in connection with Crime No.59/2020 registered at Police Station Shivgarh, Ratlam for the offences under Ss. 34(2) of the Excise Act.

(2.) The applicant is in jail since 27/2/2020. It is alleged that from his possession 65 liters country made liquor has been seized.

(3.) It is directed that Applicant- Raju @ Rajpal S/o Mangu @ Mangilal shall be released from custody upon furnishing a personal bond of Rs.50,000.00 (Rupees Fifty Thousand Only) with one surety of the like amount to the satisfaction of the Ld. Court below.