UMESH KUMAR JAISWAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed under Section 439 of the Cr.P.C. for grant of bail to the applicant who has been arrested i n connection with Crime No.146/2020, registered at Police Station Gohparu Distt. Shahdol for the offences punishable under Section 34(2) of the M.P.Excise Act.

(2.) As per the prosecution story, the allegation against the applicant is that from his illegal possession 56 bulk liters of liquor was seized.

(3.) It is submitted by the counsel for the applicant that the applicant is innocent person. The applicant is in custody since 2.5.2020. The trial will take time to conclude. It is further submitted that there is no criminal antecedents of the applicant. There is no likelihood of his absconding or tampering with the prosecution witness. Therefore, it is prayed that the applicant be released on bail.