RANJEET Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard. These first applications under Section 438 of Criminal Procedure Code, 1973 for grant of anticipatory bail have been filed by applicant Smt. Jashodabai wd./o Shav Singh Rajput and applicant Ranjeet s/o Bherulal Dayma, who are apprehending their arrest in connection with Crime No.265/2016 registered at Police Station Alot, District Ratlam for the offence punishable under Section 34 (2) of the Madhya Pradesh Excise Act, 1915.

(2.) Learned counsel for the applicants submits that applicants Smt. Jashodabai and Ranjeet are the owner of the tractor -trolley and motorcycle.

(3.) As per the prosecution story, on the basis of the secret information, one tractor -trolley, which is owned by present applicant, was intercepted. During search, 1440 bulk liters of illegal country made liquor was seized from the possession of co -accused Shyamlal and Shambhulal.