SURESH BATHAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) The applicant was arrested on 29/11/2021 in connection with Crime No.32/2021 by Police Station Panihar, District Gwalior (MP) for the offence punishable under Ss. 34(1) and 49(A) of MP Excise Act.

(3.) On 7/3/2021 Police Authority of Police Station Panihar has seized from the possession of the applicant-accused 5 litres of illicit liquor for which he could not justify the possession. He was arrested and later on released on bail by Police itself. Afterwards the seized liquor was sent for chemical analysis and as per the report of chemical analyst when it is found that the same is unfit for human consumption, the applicant was re-arrested on 29/11/2021 and sent in judicial custody.