NILESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application under Sec. 439 of Cr.P.C in connection with crime No.511/2018 registered at P.S - Manasa, Neemuch (M.P) for offence punishable under Sec. 34(2) of the Excise Act.

(2.) It is alleged that from the possession of the applicant, 240 ltr country made liquor was seized and 15 ltr country made liquor was seized from his house.

(3.) Learned counsel for the applicant submits that the charge sheet has been filed. The applicant is in jail since 3/11/2023. No further custodial interrogation is required. The conclusion of trial is likely to take time.