MOHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) The applicant has been arrested by Police Station Excise Circle Mungaoli, District Ashoknagar (M.P.) in connection with crime No. 122/2022 registered for the offence punishable under Sec. 34 (2) of MP Excise Act.

(3.) Allegation against the applicant - accused is that he was found under possession of 60 bulk litres of country made liqour for which he was not having any valid license.