JAGDISH KUMAR ARORA Vs. STATE OF M P

JUDGEMENT

(1.) THIS M. Cr. C. and M. Cr. C. No. 6292/08 (Surjeet Lal S/o. Hakim Chand v. State of M. P.) are being decided by this order. Heard finally with the aid of case diary. The applicants have filed these applications u/s. 438 of the Code of Criminal procedure, 1973 for grant of anticipatory bail in connection with crime no. 369/08 registered against them by the police of police station Manpur, Dist. Indore for offence u/s. 420, 467 and 468 of the IPC.

(2.) THE applicant Jagdish Kumar Arora claims to be Chairman-cum-Managing Director of Som Distilleries and Beverages Pvt. Ltd. and of Som Distilleries Pvt. Ltd. The applicant Surjeet Lal is one of the Directors of the said companies.

(3.) ON information being received by the Excise Department on 03. 05. 08 a raid was conducted in the house of Guddu @ Vishnu S/o. Dhanna situated at village Silotiya, police station Manpur. In the raid, large number of liquor and bear bottles were seized from the house of said Guddu without there being any permit for the same. The Excise Officer found irregularities in the hologram affixed on the bottles and discrepancies in the date of hologram and date of manufacture put on the bottles.