PAPPU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application filed by the applicants under Section 439 of the Cr.P.C. for grant of bail in connection with Crime No.19/2020 registered at P.S. Malthone, District - Sagar (M.P.) for the offence punishable under section 34(2) of Excise Act.

(2.) As per the prosecution story, applicants alongwith other co-accused has been found in possession of 117 bulk liters of illicit liquor jointly.

(3.) Learned counsel for the applicants submits that the applicants are innocent and they are in custody since 4/02/2020. It is further submitted that applicants are first offender and no other case for the similar nature of offence has been registered against them. Charge-sheet has been filed and trial will take time to conclude. It is also stated that co-accused person under similar circumstances has been granted bail by this Court on 25.02.2020 in M.Cr.C.No.8159/2020. There is no likelihood of applicants absconding and tampering with the prosecution evidence and further custody is not required in this case. On the aforesaid grounds, prayer is made to release the applicant on bail.