MADAN CHOUDHARY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second application filed by the applicant under Sec. 439 of the Cr.P.C. for grant of regular bail relating to FIR No.310/2023 dtd. 25/7/2023 registered at Police Station-Bakal, District Katni (M.P.) for commission of offence under Sec. 34(2) of M.P. Excise Act, 1915.

(2.) Applicant's first bail application was dismissed as withdrawn and not pressed vide order dtd. 8/9/2023 passed in M.Cr.C.No.34971 of 2023 with liberty to renew the prayer for grant of bail after completion of three months period.

(3.) As per the prosecution story, o n 25/7/2023, upon receiving information from an informant, police of the concerned police station seized 58.1 bulk liters of illicit liquor from the possession of the present applicant. FIR was registered.