RAJA BABU BAGHEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This first bail application has been filed by applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of bail in connection with Crime No.254 of 2023 registered at Police Station Karariya, District Vidisha (M.P.) for an offence punishable under Sec. 49(A) of M.P. Excise Act. The applicant is in judicial custody since 17/10/2023. He is in custody ever since.

(2.) As per the case of prosecution, on 17/10/2023, Head Constable Hindu Singh of Police Station Karariya along with police squad reached SST Point, Salaiya, and intercepted the applicant. The applicant was found to be in possession of 15 bulk liters of illicit suspected poisonous country-made liquor.

(3.) On suspicion, offence punishable under Sec. 49(A) of M.P. Excise Act was registered by Police Station Karariya and applicant was arrested on 17/10/2023. FSL report with regard to seized liquor is awaited. Statements of witnesses have been recorded. Relevant seizures have been made. On completion of investigation, final report was submitted on 25/11/2023.