RAJU JATAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application u/S. 439 of Cr.P.C. filed by the applicant for grant of bail.

(2.) The applicant was arrested on 30/12/2020 in connection with Crime No.94/2021 by Police Station Ghatigaon, District Gwalior (M.P.) for the offence punishable under Ss. 34 (2) and 49(A) of M.P. Excise Act.

(3.) From the possession of applicant/accused on 21/8/2021 Police Station Ghatigaon, District Gwalior has seized 5 liters illicit liquor for which the crime under Sec. 49-A of M.P. Excise Act. As per the chemical report it is unfit for human consumption. Applicant/accused was arrested on 30/12/2020. After investigation, charge-sheet has been filed.