SURASYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed by the applicant under Sec. 439 of Cr.P.C. for grant of regular bail relating to F.I.R. No. 68/2023 dated (not mentioned) registered at Police Station-Pati, District-Barwani (M.P.) for the offence under Sec. 34(2) of M.P. Excise Act.

(2.) It is alleged that from the possession of the applicant 57 bulk litre of liquor has been seized. Charge-sheet has been filed. No further custodial interrogation is required.

(3.) Learned counsel for the respondent/State opposes the prayer for grant of bail. However, fairly submits that there is no criminal record of the applicant.