MONU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the parties heard on first bail application filed under Section 439 of the Cr.P.C. before this Court on behalf of applicant in relation to Crime No.111/2019 registered at Police Station Pandokhar, District Datia in connection with the offence punishable under Section 34(2) of the Excise Act.

(2.) Perused the case diary.

(3.) As per prosecution story, the applicant was found in his possession 35 bulk liters of country-made liquor for which he has no license.