VISHAL 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 27/6/2023 in connection with Crime No.388/2023 registered at Police Station Kotwali, District Vidisha (M.P.) for commission of offence punishable under Sec. 49 (A) of the Excise Act.

(3.) Prosecution story, in brief, is that on 26/6/2023 the applicant was found having 5 litres of illicit spurious liquor for the purpose of sell without having any license.