KALLO (MAHILA) Vs. STATE OF M.P.

JUDGEMENT

(1.) APPLICANT is seeking bail under section 439 of CrPC in Crime No.175/06 registered at Police Station Karera District Shivpuri for the offence punishable under section 34 (1) (a) (2) of the M.P. Excise Act.

(2.) IT is submitted by Shri Dwivedi that applicant is in custody from the date of incident on the allegation that about 55 liters of country made iquor was recovered from her possession while the alleged liquor was recovered from an open space and for saving the real accused she has been falsely implicated. Applicant is mother of three daughters and her husband is blind. It is contended by Shri Dwivedi that in the alleged offence applicant can be released on bail in view of the following orders of this Court.

(3.) SHAKUR Khan v. State of M.P. [2000 (II) MPWN 8].