KAMTU @ KAMTA YADAV Vs. STATE OF M P

JUDGEMENT

(1.) This is first application filed by the applicant under Section 438 of the Cr.P.C. for grant of anticipatory bail as he apprehends his arrest in connection with crime No. 12/2016, registered at Police Station- Lavkushnagar, District- Chhatarpur against him for the offence punishable under Sections 34(2) and 42 of the Excise Act.

(2.) The allegation against the applicant is that from the field of the applicant total 388.800 litres foreign liquor was seized.

(3.) It is contended by learned counsel for the applicant that the applicant has falsely been implicated in the case due to political rivalry. The liquor was seized from the open place and the prior permission from the Collector was not taken.