PRADIP ALIAS BIKKI Vs. STATE OF M.P.

JUDGEMENT

(1.) IT is alleged by the prosecution that about 15 litres liquor was seized from the possession of the applicant, which appears to be poisonous. Learned counsel for the applicant submits that there is no F.S.L. Report. The date of offence is 3.1.2005 and the police failed to collect the F.S.L. Report. The police has registered this case under section 49A of Excise Act without any basis. Learned counsel for the State opposed the application. Considering the above facts and circumstances of the case, the bail application filed under section 439 of the Code of Criminal Procedure is allowed, and it is directed that the applicant shall be released on bail on his furnishing a personal bond in the sum of Rs. 7,000/- (Rupees seven thousand) with one surety bond in the like amount to the satisfaction of Chief Judicial Magistrate, Mandla.