KAMAL BAGRI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second application filed under Sec. 439 of Cr.P.C. for grant of regular bail relating to FIR/Crime No.95/2024 dated (not mentioned) registered at Machalpur District Rajgarh (M.P.) for commission of offence punishable under Ss. 34(2) of Excise Act. His first application was dismissed as withdrawn with liberty to revive the same after filling of the charge sheet.

(2.) It is alleged that from the possession of the applicant, 538 ltrs of country made and foreign liquor has been seized.

(3.) Learned counsel for the applicant submits that the charge sheet has been filed. No further custodial interrogation is required.