AJABSINGH RAWAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.

(2.) Applicant has been arrested on 23/12/2022 by Police Station, Dabra District Gwalior (MP), in connection with Crime No.250/2021 for the offence punishable under Ss. 34, 49-A of M.P. Excise Act, 1915.

(3.) On 7/9/2022, Police Station Dabra seized 5 liters of liquor from the possession of present applicant/accused in suspicious condition. He was given notice under Sec. 41-A of Cr.P.C. Chemical report received from the chemical analyst is reported to be unfit for human consumption. Therefore, he was arrested on 23/12/2022.