RAJVEER SINGH 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.284/2024, dated not mentioned, registered at P.S. - Biaora City, Dist. Rajgarh for offence punishable under Sec. 34(2) of Excise Act.

(2.) It is alleged that from the possession of the applicant, 60 bulk liter liquor has been seized.

(3.) Counsel for the applicant submits that the applicant is in jail since 1/5/2024, the investigation is almost completed and the charge-sheet is likely to be filed.