VIKASH SINGH RAJPOOT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed under Sec. 438 of the Code of Criminal Procedure filed on behalf of the applicant for grant of anticipatory bail.

(2.) T h e applicant is apprehending his arrest in connection with Crime No.515/2022 registered at Police Station Chhapara, District Seoni, for the offence punishable under Sec. 34(2) of the M.P. Excise Act.

(3.) As per the prosecution, on the basis of information one motorcycle was intercepted wherein 59.760 bulk liters of liquor has been seized from the pillion rider. It is stated that the driver ran away from the spot and the present applicant has been made accused on the basis of memorandum of pillion rider, who stated that the said liquor was purchased from the present applicant, who is the manger of liquor shop namely "Mugwani Sharab Ki Dukan".