SANJAY JAISWAL Vs. STATE OF M.P.

JUDGEMENT

(1.) On account of the prevailing conditions worldwide, brought about by the COVID 19 virus, this application has been heard and decided through video conferencing, to maintain social distancing. The necessary parties have effectively been represented by their respective counsels through video conferencing.

(2.) This is the first bail application filed by the applicant under Section 439 of the Cr.P.C. for grant of bail in connection with Crime No. 71/2020 registered at P.S. Sirmour, District Rewa for the offence punishable under Section 34(2) of the M.P. Excise Act.

(3.) Learned counsel for the applicant submits that applicant has been falsely implicated in this case. As per prosecution, 54 bulk litres of illegal country made liquor alleged to have been seized from the possession of the applicant. The applicant is in custody since 04.04.2020 and the trial would take considerable time to conclude, therefore he be released on bail.