RAJESH Vs. STATE OF MADHYA PRADESH
LAWS(MPH)-2020-6-498
HIGH COURT OF MADHYA PRADESH
Decided on June 01,2020

RAJESH Appellant
VERSUS
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

- (1.)Heard through video conferencing.
(2.)This is the first application under Section 439 of Cr.P.C., for grant of bail filed on behalf of the applicant. The applicant is in custody since 22.03.2019 in connection with crime No.101/2019 registered at Police Station Boda District Rajgarh for the offence punishable under sections 34(2) of M.P. Excise Act.
(3.)As per prosecution story, applicant was found to be in possession of 360 bulk litres of beer unauthorizedly and illegally. Accordingly, the case has been registered.


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