DEEPENDRA ALIAS VIPENDRA Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The applicant has filed this first application u/S. 439 Cr.P.C . for grant of bail. The applicant has been arrested on 13.05.2020 by Police Station Dehat Basoda, District Vidisha (M.P.) in connection with Crime No.179/2020 registered in relation to the offence punishable u/S. 34 (2) of the Excise Act .

(3.) It is argued by the counsel for the applicant that 54 bulk litres has been seized from the applicant. The investigation is over in the matter and the charge sheet has been filed. There is no further requirement of custodial interrogation of the present applicant. The applicant is in custody since 13.05.2020. The applicant is ready to abide by all the terms and conditions which may be imposed by this court while considering the application for grant of bail. The applicant has shown his willingness to contribute an amount of Rs.20000/- towards the PM Care Fund. There is no possibility of his absconding or tampering with the prosecution case. Counsel for the applicant prays for grant of bail to the applicant.