DESHRAJ SEN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard the learned counsel for the parties and perused the case diary.

(2.) This is first bail application filed by the applicant under Section 439 of Cr.P.C. for grant of bail. The applicant is arrested in connection with Crime No. 507/2018 registered at Police Station Kotwali, District Datia for the offence punishable under Section 34(2) of Excise Act.

(3.) As per prosecution case, applicant was found in possession of 60 bulk litre country made liquor for which he was not having any license.