KAILASH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary / challan papers.

(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.937/2022 registered at Police Station Aerodrome, District Indore (MP) for offence punishable under Ss. 49(A) and 34 of the Madhya Pradesh Excise Act, 1915. The applicant is in custody since 29/12/2022.

(3.) The allegation against the applicant is that he was found in possession of 5 bulk litres of spurious liquor.