AZAD RAINE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the applicant has argued on the basis of the charge sheet which has already been filed before the concerning Court.

(2.) This is first bail application filed by the applicant under Sec. 439 of Cr.P.C. as he is implicated in connection with Crime No.563/2023 registered at Police Station Kampoo, District Gwalior (MP) for offence punishable under Sec. 34(2) of the Madhya Pradesh Excise Act, 1915. The applicant is in custody since 15/10/2023.

(3.) The allegation against the applicant is that he was found in possession of 52.20 bulk liters of illicit country liquor without any valid license.