JITENDRA SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary / challan papers.

(2.) This is first bail application filed by the applicant under Sec. 439 of Cr.P.C. as he is implicated in connection with Crime No.251/2021 registered at Police Station Y.D. Nagar, District Mandsaur (MP) for offence punishable under Sec. 34(2) of the Madhya Pradesh Excise Act, 1915. The applicant is in custody since 10/08/2022.

(3.) The allegation against the applicant is that he was also involved in the aforesaid case wherein 243 bulk litres of unauthorized liquor has been seized from the possession of co-accused persons who in their memo prepared under Sec. 27 of the Evidence Act has stated that the liquor was supplied by the present applicant only, however, there is no other document available on record to suggest that the applicant was involved in the aforesaid case.