GUDDU @ RAJESH Vs. STATE OF M P

JUDGEMENT

(1.) HEARD . Case diary perused.

(2.) THIS is fourth application filed under Section 439 of the Cr.P.C. for grant of bail. Applicant Guddu @ Rajesh is in custody since 21/04/2014 in connection with Crime No.36/2014 registered at Police StationExcise Police, Indore, for an offence punishable under Section 34 (1) (A) (2) of M.P. Excise Act.

(3.) AS per prosecution story, 72 bulk litres of Deshi Masala liquor has been seized from the possession of the present applicant.