ARJUN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) As per the prosecution case, the applicant was found to be in illegal possession of 62 bulk liters of country made liquor. Accordingly, the case has been registered against the applicant.

(2.) Learned counsel for the applicant submits that the applicant is innocent and he has been falsely implicated in the crime. The investigation is complete and challan has been filed. The applicant is in jail incarceration since 19/06/2020. He is not required for further custodial interrogation. He is the sole bread earner of the family and the family is on the verge of starvation due to his jail incarceration. Looking to the Covid-19 situation, trial is not likely to conclude early in the near future. Under such circumstances, the applicant deserves to be enlarged on bail on such terms and conditions, Hon'ble Court deems fit and proper.

(3.) Per contra, learned counsel for the respondent-State supporting the order impugned opposes the bail application.