RAJARAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Sec. 439 of Criminal Procedure Code, 1973, filed by the applicant for grant of bail during trial.

(2.) The applicant is facing trial in connection with Crime No.84/2022, registered at Police Station-Nalkheda, District-Agar (Malwa), concerning offence under Ss. 34(2) of M.P. Excise Act, 1915.

(3.) Allegation against the applicant is that he is involved in the offence wherein 1872 liters of beer was recovered from the possession of co-accused persons. Applicant was also arrested, as the vehicle which was used for transportation of the alleged liquor was in the ownership of the present applicant.