VIJAY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) These applications are first bail applications filed under Sec. 439 of Cr.P.C. for grant of bail to the applicants/accused, relating to FIR/Crime No.336/2023 dated (not mentioned) registered at Police Station-Chainpur, District Khargone (M.P.) for commission of offence punishable under Ss. 34(2) of M.P. Excise Act, Sec. 4,6 and 9 of the M.P. Govansh Vadh Prathishedh Adhiniyam, 2004 and Sec. 11(d) of the Prevention of Cruelty to Animals Act, 1960.

(3.) Prosecution story, in brief, is that, on 13/8/2023 applicants-Jitendra nad Gangaram were transporting 6 calves and 51.840 bulk liters of country made plain liquor in a pick up vehicle bearing registration No.MP-10-ZC-3596 without having any valid license or authority. The calves were transporting for slaughtering. During, investigation, it was found that applicant Vijay is registered owner of the aforesaid vehicle.