JASPAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application under Sec. 439 of Cr.P.C for grant of regular bail in connection with crime No.03/2024 dated : not mentioned, registered at P.S. - Bagli District - Dewas for offences punishable under Ss. 34(2) of M.P. Excise Act.

(2.) As per prosecution case, from the joint possession of the applicants 162.39 bulk litre liquor has been seized.

(3.) Counsel for the State submits that the investigation is still going on and the charge-sheet is not filed. As per the case diary, there is criminal record of applicant no.1-Jaspal@Toni.