MANGILAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Sec. 439 of Cr.P.C for grant of bail. The applicant is implicated in connection with Crime No.274/2022, registered at Police Station Karahi, District Khargone, for the offence punishable under Ss. 34(2) of M.P. Excise Act.

(2.) The applicant is in custody since 21/10/2022.

(3.) The allegation against the applicant is that from the possession of applicant 60 bulk litre unauthorized country made liquor has been seized.