JAGDAMBA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) This is first application under Section 438 of the Cr. P. C. for grant of anticipatory bail. Applicant Jagdamba apprehends his arrest in connection with Crime No. 98/2017 registered at Police Station Orchha Road, District Chhatarpur for the offence punishable under Sections 34(2) of M. P. Excise Act.

(3.) A s per prosecution case, on 15. 06. 2017 on the informatio of the informant police stopped Maruti Alto Car bearing registration no. MP-16-C- 6509 which was being driven by co-accused Manish Lakhera and seized 144 bulk liters of english liquor which was illegally being carried in that vehicle. It is alleged that applicant was also travelling in that vehicle. At the time of incident, applicant and co-accused Manish Lakhera fled away from the spot.