BHISHMA SINGH Vs. STATE OF M P

JUDGEMENT

(1.) HEARD .

(2.) THE anticipatory bail application has been filed in connection with Crime No. 72/08 registered at Police Station Jawad, Distt. Sehore under sections 34 (2), 39 (a) and 49 (a) of M.P. Excise Act.

(3.) THE learned counsel for the State opposed the application and contended that there is sufficient evidence to show that the property came into the possession of the applicants and they were in possession of the liquor and in these circumstances, no anticipatory bail would be maintainable.