KALLU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Lawyers are abstaining from the court work. Case diary is perused.

(2.) This is first repeat bail application u/S.439 Cr.P.C filed by the applicant for grant of bail. Applicant has been arrested on 9/3/2023 by Police Station- Sihonia District Morena (MP), in connection with Crime No.38/2023 for the offence punishable under Sec. 34(2) of Excise Act. The allegation against the present applicant is that on 9/3/2023 from his possession 72 bulk litres country-made liquor was seized for which he could not justify the possession. Offence was registered. Applicant was arrested.

(3.) It is informed by learned counsel for the State that charge-sheet in the matter has not yet been filed. Accordingly, present bail application stands dismissed with liberty to revive the prayer after filing of charge-sheet.