JITENDRA BAGHEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this first application u/S.439 of Cr.P.C. for grant of bail.

(2.) The applicant has been arrested on 16/11/2022 by Police Station Pichhore, District Gwalior (M.P.) in connection with Crime No. 211/2021 registered for the offence punishable under Sec. 34, 49-A of M.P. Excise Act.

(3.) Allegation against the present applicant is that he was found under possession of 05 bulk liters of contrymade liquor which was found to be unfit for human consumption.