MONU Vs. STATE OF M.P.

JUDGEMENT

(1.) This second repeat application under Sec. 439 of Cr.P.C. has been filed for grant of bail. First bail application of the applicant was dismissed as withdrawn by order dtd. 05/01/2022 passed in MCRC No.63663/2021.

(2.) The applicant has been arrested on 24/11/2021 in connection with Crime No.502/2020 registered at Police Station Jaura, District Morena for offence under Ss. 34(2) and 49(A) of M.P. Excise Act.

(3.) According to the prosecution case, one drum filled with 200 liters of OP liquor worth Rs.60,000.00 (concentrated form of liquor), 50 boxes of country made liquor worth Rs.1,45,000.00, 7 boxes of Masala Sharab worth Rs.25,000.00, one packing machine worth Rs.45,000.00, 3 gunny bags containing empty quarters worth Rs.25,000.00, capes worth Rs.1,000.00, measuring apparatus worth Rs.3,000.00 were seized.