AMIT KUMAR CARPENTAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed by the applicant under Section 439 of the Code of Criminal Procedure. The applicant is in jail since 17.08.2020, in connection with Crime No.616/2020, registered at Police Station Kotwali, Rewa, District Rewa (M.P.) for the offence punishable under Section 34(2) of M.P. Excise Act.

(2.) As per prosecution story, on 17.08.2020, on the information of an informant, that some persons are carrying illicit liquor in a car bearing registration No.MP-20-S/3756 police officials reached on the spot and during search, police has seized 81 bulk liters of country made liquor from the possession of the applicant/accused and another co-accused. It is found that the applicant did not have any authority for keeping that liquor in his possession.

(3.) Learned counsel for the applicant submits that applicant is in jail since17.08.2020. Applicant has been falsely implicated in this case. Alleged country made liquor was not seized from the possession of applicant. Charge-sheet has been filed. Applicant is student. It is the time of COVID-19, so further proceedings in the trial Court is withheld and conclusion of trial will take time.There is no criminal antecedent against the present applicant, so, there is no probability to repeat the said offence. There is no possibility of his absconding or tampering with the prosecution evidence. Applicant is ready to furnish bail as per the order, abiding with all conditions imposed by the Court. On these grounds, learned counsel for the applicant prays for grant of bail to the applicant.