VIKRAM SINGH MEENA Vs. STATE OF M.P.

JUDGEMENT

(1.) This first application under Sec. 439 of Cr.P.C. has been filed for grant of bail.

(2.) The applicant has been arrested on 10/2/2022 in connection with Crime No.13/2022 registered at Police Station Rithorakalan, District Morena for offence under Sec. 34(2) of Excise Act.

(3.) The applicant has not disclosed that who is the owner of the Bolero Jeep in which illicit liquor was being transported.