RAMESH BABU YADAV Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this first application under section 439 of the Cr.P.C. for grant of bail.

(2.) The applicant has been arrested by Police Station Dimni, District Morena, in connection with Crime No.93/2018 registered in relation to the offence punishable under Sections 34(2) and 36(c) of Excise Act.

(3.) The allegation against the applicant, in short, is that he was involved in illegal possession of transportation of 2160 of country made liquor/foreign liquor.