PRAMOD KUSHWAH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Perused the case diary.

(2.) This is first application filed under Sec. 439 of Cr.P.C for grant of bail to the applicant, as he has been arrested on 08/09/2023 in connection with Crime No.218/2023 registered at Police Station Amola, District Shivpuri (M.P.) for commission of offence punishable under Ss. 34(2) of the M.P. Excise Act.

(3.) Prosecution case, in brief, is that on 8/9/2023 after receiving secret information A.S.I. Narendra Yadav alongwith police officials reached the informed place and found the applicant having 70 litres of illicit country made liquor for the purpose of sell without having any license or authority.