OOMPRAKASH @ PANNA ARYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the second bail application filed by the applicant under Section 439 of the Cr.P.C. for grant of bail in connection with Crime No.192/2019 for the offences punishable under Section 34(2) of M.P. Excise Act registered at Police Station- Chicholi District-Betul. The first application having been dismissed as withdrawn with liberty to file afresh after the filing of the chargesheet or after 2 months, whichever is earlier, vide order 18-05-2020 in M.Cr.C No. 13496/2020.

(2.) Learned counsel for the applicant submits that the charge-sheet has been filed however, the same cannot be confirmed by the learned counsel for the State.

(3.) The applicant is in judicial custody since 30.04.2020 in the aforementioned case. The applicant is alleged to have been carrying 750 litres of alcohol without authorization. Though, he has been named in the FIR,