GOPAL ADIWASI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this First application u/S 439, Cr.P.C. for grant of bail.

(2.) The applicant has been arrested by Police Station Pichhore, District Gwalior in connection with crime No. 62/2023 registered for the offence punishable under Sec. 34 added Sec. 49(A) of Excise Act.

(3.) As per prosecution story, short facts of the case are that the Police apprehended the applicant and recovered from his possession 05 bulk litres of country made liqour, which is stated to be unfit for human consumption.