SONU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) 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 11/3/2023 by Police Station- Mragwas District Guna (MP), in connection with Crime No.53/2023 for the offence punishable under Sec. 34(2) of Excise Act.

(2.) The allegation against the present applicant is that on 15/3/2023 from his possession 60 bulk litres illicit 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.