MANNALAL Vs. STATE OF M.P.

JUDGEMENT

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

(2.) The applicants have been arrested by Police Station Isagarh District Ashoknagar (M.P.) in connection with Crime No. 323/2016 registered in relation to the offence punishable under section 34(2) of the M.P. Excise Act.

(3.) Allegations against the applicants, in short, are that more than 50 litres of country liquor was recovered from possession of the applicants. On the aforesaid basis, crime has been registered against the applicants.