MUSHTAK KHAN 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.415/2024 dated : not mentioned, registered at P.S. - Manawar, Dhar for offences punishable under Sec. 34(1) and 34(2) of Excise Act.

(2.) As per the prosecution case, on receiving a secret information, a raid was conducted at Dhaba. It is alleged that in the bushes, 3 boxes of country made liquor and 2 boxes of bolt beer, total 51 liters of illicit liquor is said to have been seized.

(3.) Counsel for the applicant submits that the applicant is in jail since 4/5/2024 and the investigation is almost completed.