RAVI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the record.

(2.) This is the first bail application filed by the applicant under Sec. 439 of Criminal Procedure Code, 1973, as he is implicated in connection with Crime No.148/2024 registered at Police Station Bagli, District Dewas (MP) for offence punishable under Ss. 34(2) of M.P. Excise Act. The applicant is in custody since 24/3/2024.

(3.) The allegation against the applicant is that he was found in possession of 60 bulk litres of unauthorized liquor.