RAJUL RAJA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed on behalf of the applicant under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (Sec. 439 of Cr.P.C.).

(2.) The applicant is in custody since 3/12/2025 in connection with Crime No.363/2025 registered at P.S.-Slilmnabad, District-Katni (M.P.) for the offence punishable under Sec. 34(2) M.P. Excise Act.

(3.) Prosecution story, in brief, is that a mercedes car was found parked near NH-30 and when the same was searched, then, 36 cartoons of factory made liquor found therein.