VISWNATH PRATAP Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) This is first application filed under Sec. 439 of Cr.P.C for grant of bail to the applicants as they have been arrested on 19/7/2023 in connection with Crime No.141/2023 registered at Police Station Mayapur, District Shivpuri for the offence punishable under Sec. 34(2) of M.P. Excise Act.

(3.) Prosecution case, in brief, is that on 7/7/2023 applicants along with other co-accused persons was found carrying 60 bulk liters of country made liquor in two plastic cans on a motorcycle for the purpose of sale without having any license.