SISHU PAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed on behalf of the applicants under Section 439 of the Cr.P.C.

(2.) The petitioner is in custody since 02.08.2019 in connection with Crime No.140/2019, registered at Police Station Baihar District Balaghat (MP), for the offence punishable under Sections 34(2) of MP Excise Act.

(3.) As per prosecution case, on 02.08.2019, an information has been received to police (dial 100) that in village Ramatola, a truck loaded with liquor was fallen down and got fire. The police reached on the spot and controlled fire. On inspection, they found in vehicle bearing No. MP41-GA-2421, the whisky was found and in this regard no document was found. The police has seized 1809 bulk liter liquor from the vehicle. On further investigation, police found the vehicle belongs to one Khupchandra Giriya.