DHARMVEER JATAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) This is first application filed under Sec. 439 of Cr.P.C for grant of bail to the applicant as he has been arrested on 3/9/2023 in connection with Crime No.117/2023 registered at Police Station Endori District Bhind (M.P.) for commission of offence punishable under Sec. 34(2) of MP Excise Act.

(3.) . Prosecution case, in brief, is that on 3/9/2023 the applicant was found having 60 bulk litres of illicit country made liquor in two plastic cans lying in the thatch (Chhappar) situated in front of his living room for the purpose of sale without having any license.