HARISH YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application under Section 439 of Cr.P.C., in connection with Crime No.399/2020, registered at Police Station Lavkush Nagar, District Chhatarpur, for commission of offence punishable under Section 34(2) of M.P.Excise Act.

(2.) The case of the prosecution is that about 54 liters of country made liquor was recovered from the possession of applicants.

(3.) Learned counsel for applicants submitted that the applicants are innocent persons and have falsely been implicated in the present offence. The applicants are ready to furnish bail as per the order and shall abide by all conditions as may be imposed by the Court. He further submits that the applicants are in jail since 4.9.2020 and the trial will take time for its final disposal. On these grounds, learned counsel for the applicants prays for grant of bail to the applicants.