PARMAN RAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard and perused the case-diary/challan papers.

(2.) This is the first bail application filed by the applicant under Sec. 439 o f Cr.P.C. as he/she is implicated in connection with Crime No.878/2022 registered at Police Station- Station Road, District Ratlam (MP) for offence punishable under Sec. 34(2) of the Madhya Pradesh Excise Act, 1915 and Ss. 467, 468, 471 of the Indian Penal Code, 1860. The applicant is in custody since 26/12/2022.

(3.) The allegation against the applicant is that he was also involved in the aforesaid case wherein 7380 bulk litres of unauthorized liquor has been seized from the applicant and the co-accused Hanumanram.