MANJEET Vs. STATE OF M.P.

JUDGEMENT

(1.) This is first application under Section 439 Cr.P.C for grant of bail in connection with Crime No.672/2019 registered at Police Station - Rajendra Nagar, Indore for commission of offence punishable under Section 34(1) and 34(2) of the M.P. Excise Act.

(2.) As per prosecution case, on the basis of secret information, police intercepted a Scooty which was driven by applicant No.2-Jafar and applicant No.1-Manjeet was sitting behind. On search, 72 bulk liters liquor was recovered from the joint possession of the applicants for which they were not having the valid license.

(3.) Learned counsel for the applicants submits that applicants are young boys aged about 21 and 20 years and they are not having any criminal antecedents. No liquor has been recovered from the possession of applicant No.2-Jafar and 72 bulk liters has been recovered from the possession of applicant No.1-Manjeet. Applicants are in jail since 7.10.2019 and they are not required for further interrogation.