SALEEM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application filed by the applicant-Saleem under Section 439 of Code of Criminal Procedure, 1973 for grant of bail in connection with Crime No.441/2019 registered at Police Station-Kishanganj, District-Indore (MP) for the offence punishable under Section 34(2) of MP Excise Act, 1915 and Sections 25 and 27 of Arms Act, 1959.

(2.) As per prosecution story on 01.09.2019, pursuant to an information received, a truck was intercepted by the police and on seeing the raiding party, truck driver namely; Akeel Mohammad tried to run away, but was apprehended.

(3.) There were three other persons sitting in the truck and they were also apprehended in which one of them was present applicant-Saleem. On being searched, it was found that the truck was loaded with 54 bulk litres of illicit country made liquor and a fire-arm was also recovered from another person travelling in the truck namely; Nawab.