SHADAB MANSURI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed under Sec. 439 of Cr.P.C. for grant of regular bail to the applicant, relating to FIR/Crime No.124/2024 dated (not mentioned) registered at P.S. Kotwali, District Mandsaur (M.P.) for commission of offence punishable under Sec. 49-A of the M.P. Excise Act.

(2.) It is alleged that from the possession of applicant, 5 liters spurious liquor has been seized.

(3.) Counsel for applicant submits that applicant is in jail since 6/3/2024. Investigation is completed, chargesheet has been filed and there is no material to indicate that seized liquor is spurious in nature.