PINTU 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.89/2023 registered at Police Station Chinor, 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 11/12/2023.

(3.) The allegation against the applicant was that he was involved in manufacturing and selling countrymade liquor along with other accused persons and 21 bulk liters of illicit country liquor was found in possession of co-accused without any valid license.