CHANCHAL YADAV 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.927/2023 dated : not mentioned, registered at P.S. - Khajrana District - Indore for offences punishable under Ss. 49(A), 34(1) of M.P. Excise Act.

(2.) As per prosecution case, it is alleged that from the possession of the applicant a plastic can containing more than 50 litre illicit liquor has been seized.

(3.) Counsel for the applicant submits that the applicant is in jail since 23/11/2023. The investigation is over, charge-sheet has been filed. There is no criminal record of the applicant.