JUDGEMENT
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(1.)This first application under Section 439 of Cr.P.C. has been filed for grant of bail.
(2.)The applicant has been arrested on 15.07.2020 in connection with Crime No.97/2020 registered at Police Station Excise Circle
Raghaugarh District Guna for offence under Section 34(1)(a) and
34(2) and 49(a) of the Excise Act.
(3.)It is submitted by the Counsel for the applicant, that according to the prosecution case, 70 bulk litres of country made liquor has
been seized from the possession of the applicant. The applicant has
no criminal history and the Trial is likely to take sufficiently long
time and the applicant undertakes to appear before the Trial Court
regularly without any default.
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