AASIF KHAN Vs. STATE OF M.P .

JUDGEMENT

(1.) This is first application under Section 439 of CrPC for grant of bail.

(2.) The applicant has been arrested on 02/7/2020 in connection with Crime No.174/2020 registered at Police Station Bhauti, District Shivpuri for offence under Section 34 (2) of Excise Act .

(3.) It is submitted by learned counsel for the applicant - Aasif Khan that the allegation of recovery of 120 bulk litres of liquor from the custody of the applicant is false. He has not committed any offence.. It is further submitted that the applicant is in jail since last more than one month and looking to the COVID-19 situation, there is no possibility of the trial coming to an end in near future. Hence, prayed 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-19 Pandemic and maintain hygiene in the vicinity while keeping physical distancing.