MUKESH KUSHWAH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(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 3/9/2023 in connection with Crime No.581/2023 registered at Police Station Dehat District Vidisha (M.P.) for commission of offence punishable under Ss. 34(2) of the M.P. Excise Act.

(3.) Prosecution case, in brief, is that on 3/9/2023 the applicant was found in possession of 55.800 bulk litres of illicit country made liquor for the purposes of sell without having any license or authority.