HEENA KANJAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Applicant has been arrested on 28.02.2020 by Police Station Abkari Vritt Radhogarh, Distt. Guna (M.P.) in connection with Crime No.395/2019-20 registered for offence under Section 34(1) d, 34(2) of Excise Act .

(2.) It is submitted by learned counsel for the applicant that the applicant has been falsely implicated in the case and the applicant has not committed the offence in any manner. The applicant is a lady and she is in custody since 28.02.2020. It is further submitted by learned counsel for the applicant that the allegation of recovery of 60 bulk liters of country-made liquor from the possession of the applicant is false. It is further submitted that trial will take its own time and applicant is ready to abide by any condition which may be imposed by this Court. Hence, prays for grant of bail. 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.

(3.) Learned State counsel opposed the prayer and prayed to reject the bail application of the applicant.