PAPPU 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.299/2023 dated : not mentioned, registered at P.S. - Boda District - Rajgarh for offences punishable under Sec. 34(2) of M.P. Excise Act.

(2.) As per prosecution case, a raid was conducted and 648 bulk litre illicit liquor was seized. However, the applicant fled away from the spot.

(3.) Counsel for the applicant submits that the investigation has been completed, charge-sheet has been filed, no further custodial interrogation is required.