ABDUL VASIM Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THIS is the first bail application filed by the applicant under Section 438 of the Cr.P.C. for grant of anticipatory bail.

(3.) AS per the prosecution case, during checking near railway gate Truck bearing No. MP -08 -GA -1367 was signalled to stop but driver of the vehicle started running away. The Police force followed the truck and stopped. After checking eight buffaloes and two Cans containing 55 -55 litres country made liquor were found. There was no license. The driver disclosed his name Mehboob and the conductor disclosed his name Shahid Khan. During investigation it was disclosed that the liquor as well as the truck belongs to Abdul Vasim.