SARDAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) This is first application filed under Sec. 439 of Cr.P.C. for grant of bail to the applicant/accused, relating to FIR/Crime No.425/2023 dated (not mentioned) registered at Police Station, Gandhwani, District-Dhar (M.P.) for commission of offence punishable under Sec. 34 (2) of M.P. Excise Act.

(3.) Prosecution story, in brief, is that on 26/8/2023 applicant/accused was found in possession of 120 bulk liters of liquor, without having any license or authority.