MUKESH BAGDI Vs. THE STATE OF M.P.

JUDGEMENT

(1.) Learned counsel for the rival parties are heard.

(2.) The applicant has filed this first application under section 439 of the Cr.P.C for grant of bail. The applicant has been arrested by Police Station Excise Department Raghogarh district Guna, in connection with Crime No.52 of 2018 registered in relation to the offence punishable under section 34(2) of the M.P. Excise Act.

(3.) Allegations against the applicant, in short, are that he was involved in illegal storing of about 75 bulk litres of country liquor, that was recovered from his possession by the Police from his house.