BASUBAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed under Sec. 439 of Cr.P.C. for grant of regular bail relating to FIR/Crime No.270/2024 dated (not mentioned) registered at Barwah District Khargone (M.P.) for commission of offence punishable under Ss. 34(2) of Excise Act.

(2.) It is alleged that from the possession of the applicant, 65 ltrs of country made liquor has been seized.

(3.) Learned counsel for the applicant submits that the applicant is a lady and there is no possibility of her absconsion. She will co-operate with the investigation.