ARUN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the applicant's first bail application under Sec. 439 of Criminal Procedure Code, 1973. He is implicated in connection with Crime No.75/2019 registered at Police Station Sagaur, District Dhar (MP) for offence punishable under Sec. 34 (2) of the Madhya Pradesh Excise Act, 1915.

(2.) The applicant is in jail since 20/1/2022.

(3.) The allegation against the applicant is that he was involved in the aforesaid case wherein 324 bulk liters of unauthorized liquor has been seized from Bolero Vehicle on 16/3/2019.