VIKRAM SINGH GHOSI Vs. STATE OF M.P.

JUDGEMENT

(1.) This is second repeat application u/S. 439 Cr.P.C. filed by the petitioner for grant of bail after rejection of earlier which was dismissed on merits on 14.05.2019 with liberty to come again after investigation is over.

(2.) The petitioner has been arrested on 13.04.2019 by Police Station Satanwada, District Shivpuri (M.P.) in connection with Crime No.19/2019 registered in relation to the offences punishable u/Ss.279, 337 and 420 of IPC and 34(2) of M.P. Excise Act.

(3.) Learned Public Prosecutor for the State opposed the application and prayed for its rejection by contending that on the basis of the allegations and the material available on record, no case for grant of bail is made out. Petitioner is alleged with recovery of 900 bulk liters of illicit liquor.