RAVI Vs. STATE OF M. P.

JUDGEMENT

(1.) This is first application under Sec. 439 of the Cr.P.C. filed on behalf of the applicant in connection with Crime No.708/2021 registered at Police Station Kanadia, Indore (M.P.) under Sec. 34(2) of the M.P. Excise Act.

(2.) It is alleged that applicant and co-accused were travelling in a car which was carrying 117 liters of illicit liquor. From the possession of applicant, car has been seized and from the co-accused, 9 liters illicit liquor has been seized.

(3.) Counsel for the applicant submits that applicant is in jail since 23/11/2021. He has no criminal antecedents. Investigation is complete and chargesheet has been filed. In these circumstances, the applicant be released on bail.