SHIVAM SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this first application u/S.439, Cr.P.C . for grant of bail.

(2.) Applicant has been arrested on 13.07.2020 by Police Station Gohad Chauraha, District Bhind (M.P.) in connection with Crime No.123/2020 registered for offence under Sections 34(2) of M.P. Excise Act.

(3.) It is submitted by learned counsel for the applicant- Shivam Sharma that the allegation of recovery of 90 bulk liters of liquor from the possession of the applicant is false. The applicant has not committed any offence. He is in custody since 13.07.2020. The applicant is not having any criminal antecedents. Hence, prays for grant of bail to the applicant. 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- 9 Pandemic and maintain hygiene in the vicinity while keeping physical distancing.