PANKAJ Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard through video conferencing.

(2.) As per the prosecution story, applicants were found to be in possession of 485 bulk litres of illicit country made liquor without license. Accordingly, the case has been registered against the applicants.

(3.) Investigation is complete and challan has been filed. Learned counsel for the applicant submits that applicants are innocent and they have been falsely implicated. In factt applicants are employees at Baidnath, Dhar serving food to the customers. Owner of the Dhaba is Sandeep, who is main accused. Applicants neither owned nor were in control of the alleged seized liquor. They served the customers as per orders and directions of the owner Sandeep. Case of the applicants is distinguishable to that of Sandeep. The applicants are not required for further custodial interrogation. The applicants are in custody since 21.8.2020. There are no criminal antecedents of the applicants. They the sole bread earner in the families and the families are reeling under financial crisis due to their jail incarceration. Besides, looking to the Covid-19 situation, trial is not likely to conclude early in the near future. Under such circumstances, the applicants deserve to be enlarged on bail on such terms and conditions, Hon'ble Court deems fit and proper.