JANDEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This second application under Sec. 439 of the Code of Criminal Procedure, 1973 has been filed for grant of bail to applicant, in connection with Crime No.95/2021, registered at Police Station- Tighra, District Gwalior, for the offences punishable under Ss. 34 and 49-a of the Excise Act.

(2.) He completely resiled from his statement and has not supported the case of the prosecution and says that the offending alcohol was never seized from the applicant herein.