NANDI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicant under Sec. 439 of the Cr.P.C. for grant of regular bail relating to FIR No.195/2023 dated (not mentioned) registered at Police Station - Kurawar, Dist. Rajgarh (M.P.) for the offence under Sec. 34(2) of Excise Act.

(2.) It is alleged that as per the prosecution case, 60 bulk litres country made liquor and 4 blue color drum has been received from the possession of the applicant.

(3.) Counsel for the applicant submits that the investigation is almost completed and no further investigation is required.