BANE SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this First application u/S 439, Cr.P.C. for grant of bail.

(2.) The applicant has been arrested by Police Station Khaniyadhana, District Shivpuri in connection with crime No. 54/2023 registered for the offence punishable under Sec. 34 (1), 34 (2), 49-A of MP Excise Act.

(3.) Allegations against the applicant/accused, in short, are that the police from their apprehended the applicant along with co-accused and recovered joint possession 260 bulk litres of country made liqour, for which, the applicant was not having any valid license.