LAWS(MPH)-2020-10-57

RAFIQUE Vs. STATE OF M P

Decided On October 08, 2020
RAFIQUE Appellant
V/S
STATE OF M P Respondents

JUDGEMENT

(1.) Matter is heard through Video Conferencing.

(2.) The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 1.9.2020 by Police Station, Bahodapur, District Gwalior, in connection with Crime No.564/2020 for the offence punishable under Section 49-A of the Excise Act.

(3.) It is the submission of learned counsel for the applicant that false case has been registered against him and he is suffering confinement since 1.9.2020. As per allegations, 5 liters of country-made liquor, which was unfit for human consumption, has been seized from the possession of the applicant. It is further submitted that applicant does not bear any criminal record and no FSL report has been received so far. He learnt the lesson hard way and would mend his ways and would become a better citizen. Looking to the challenging period of Covid-19 and period of custody, his case be considered for bail. He undertakes to cooperate in investigation/trial. On these premises, he prayed for bail