RAHUL SINGH KORAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) It is submitted by learned counsel for the applicant- Rahul Singh Korav that the allegation of recovery of 90 bulk liters of liquor from the possession of the applicant is false. The applicant has not committed any offence. He is in custody since 14.07.2020. The applicant is not having any criminal antecedents. Hence, prays 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- 9 Pandemic and maintain hygiene in the vicinity while keeping physical distancing.

(2.) Learned Panel Lawyer for the State has vehemently opposed the submissions and prays to reject the bail application of the applicant.

(3.) Heard learned counsel for the parties at length through VC and considered the arguments advanced by them.