ANSAR HUSAIN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed by the applicant-accused under Section 439 of the Cr.P.C. for grant of bail. Applicant is in custody since 09.12.2019 in connection with Crime No. 523/2019 registered at Police Station Excise Circle Raisen, District Raisen (M.P.) for the offence under Section 34(2) of M.P. Excise Act.

(2.) As per prosecution story, 90 bulk litres of illicit liquor has been seized from the joint possession of the applicant and two other co-accused.

(3.) Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated. He is in custody since 09.12.2019. It is further submitted that applicant is the first offender and no other case for the similar nature of offence has been registered against him. Charge sheet has been filed and trial will take time to conclude. There is no likelihood of applicant absconding and tampering with the prosecution evidence and his further custody is not required in this case. On these grounds, prayer is made to enlarge the applicant on bail.