LAWS(MPH)-2023-5-62

GHANSHYAM Vs. STATE OF MADHYA PRADESH

Decided On May 01, 2023
GHANSHYAM Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) They are heard. Perused the case diary / challan papers.

(2.) This is first bail application filed by the applicant under Sec. 439 of Cr.P.C. as he is implicated in connection with Crime No.22/2023 registered at Police Station Tarana District Ujjain (MP) for offence punishable under Sec. 34(2) of the Madhya Pradesh Excise Act, 1915. The applicant is in custody since 07/03/2023.

(3.) Allegation against the applicant is that he was also involved in the aforesaid case wherein 72 bulk litres of unauthorized liquor has been seized from the possession of other four accused persons and it is alleged that the applicant was also present on the spot, however, he ran away at the time when the police apprehended the accused persons.