ANNU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second repeat bail application u/S.439 Cr.P.C filed by the applicant for grant of bail. His first bail application was dismissed as withdrawn by this Court by order dtd. 2/6/2022 passed in M.Cr.C. No.24863/2022.

(2.) Applicant has been arrested on 14/3/2022 by police Station,-Jhansi Road, Distt. Gwalior, in connection with crime No.533/2021 for the offence punishable under Ss. 34(2) of the Madhya Pradesh Excise Act.

(3.) As per prosecution story, from the joint possession of applicant and other co-accused, 1208 liters illicit liquor has been seized. Thereafter, applicant has been arrested on 14/3/2022.