GOLU Vs. STATE OF M.P

JUDGEMENT

(1.) I.A. No.7469/2020, an application for urgent hearing is taken up, considered and allowed for the reasons mentioned therein.

(2.) The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 07/05/2020 by Police Station Kotwali, Distt. Ashoknagar (M.P.) in connection with Crime No.219/2020 registered for offence under Section 34(2) of Excise Act.

(3.) It is submitted by learned counsel for the applicant- Golu @ Ravi that the applicant has not committed any offence. He has falsely been implicated in this case. Applicant is in custody since 07/05/2020. Learned counsel for the applicant submits that the allegation of recovery of 80 bulk litres of liquor from the possession of the applicant is false. It is further submitted that investigation and thereafter trial will take its own time. He further undertakes to abide by all the terms and conditions of guidance, circulars and directions issued by Central Government, State Government as well as Local Administration regarding measures in respect of COVID-19 Pandemic and maintain hygiene in the vicinity while keeping physical distancing.