GOPAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Sec. 439 of the Cr.P.C. for grant of regular bail filed on behalf of the applicant in connection with FIR No.76/2024 dated (not mentioned) registered at Police Station - Malhargarh, district Mandsaur (M.P.) for the offence punishable under Sec. 34(2) of the M.P. Excise Act.

(2.) As per prosecution case, 60 bulk liters illicit liquor has been seized from the possession of applicant.

(3.) Counsel for the applicant submits that applicant has no criminal record. He is in jail since 16/5/2024. Investigation is over, and chargesheet has been filed. Applicant is not required for further custodial interrogation. In these circumstances, the applicant be released on bail.