JAGDISH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the record.

(2.) This is the first bail application filed by the applicant under Sec. 439 of Criminal Procedure Code, 1973, as he/she is implicated in connection with Crime No.438/2023 registered at Police Station Pipalrawa, Tehsil Sonkatch District Dewas (MP) for offence punishable under Sec. 34(2) of M.P. Excise Act. Applicant is in jail since 08/10/2023.

(3.) Allegation against the applicant is that he was found in possession of 60 bulk litres of unauthorized liquor.