VEERENDRA ADIWASI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary.

(2.) This is first bail application filed by the applicant under Sec. 439 of Cr.P.C., as he is implicated in connection with Crime No.166/2023 registered at Police Station Mohna, District Gwalior (MP) for offence punishable under Sec. 34(2) and 49(A) of the Madhya Pradesh Excise Act, 1915. The applicant is in custody since 13/12/2023.

(3.) The allegation against the applicant was that he along with his brother was involved in manufacturing and selling countrymade liquor and 10 bulk litres of countrymade liquor was found in possession of the applicant's brother without any valid license.