RAJVEER DHAKAD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the record.

(2.) This is applicant's first application under Sec. 438 of Cr.P.C. for grant of anticipatory bail as he is apprehending his arrest in connection with Crime No.592/2023 registered at Police Station Sabalgarh, District-Morena for offence punishable under Sec. 34(2) of M.P. Excise Act.

(3.) As per prosecution story, the applicant was found in possession of 207 bulk liters of illegal and unauthorized liquor.