SUNIL 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.747/2023 dated : not mentioned, registered at P.S. - Kotwali, Agar, Dist. Agar Malva for offences punishable under Ss. 34(2) of M.P. Excise Act and Sec. 420, 467, 468 of IPC.

(2.) It is alleged that a raid was conducted by the police force, when the vehicle was stopped the truck driver-applicant tried to flee away, but he was caught on the spot. In the vehicle, the liquor of 4303.44 bulk liter foreign liquor was seized costing about Rs.81,13,200.00. It is further alleged that bilty and other papers which were along with the vehicle by which the goods were being sent by M/s. Pandey Traders to M/s. Sanjay Traders were found to be forged.

(3.) Counsel for the applicant submits that the applicant is a driver and he was not aware of the illicit liquor which was kept below the gunny bags and further he was also not knowing that the bilty and other documents were forged.