ARVIND KOL Vs. STATE OF M.P.

JUDGEMENT

(1.) With the consent, heard finally. This is first bail application under Section 439 of the Code of Criminal Procedure, 1973 filed by the applicant who was arrested on 27.05.2020 in connection with Crime No.169/2020 for the offence punishable under Section34(2) of the M.P. Excise Act, 1915 registered at Police Station Gurh, District Rewa.

(2.) Learned counsel for the applicant, at the outset, submits that the applicant has no criminal history. The applicant has been falsely implicated. It is alleged that 104 boxes total 936 liter of liquor is recovered from the applicant. The material allegedly carried by the applicant has already been seized by the prosecution. The conclusion of trial in this difficult Covid-19 era will take time. The applicant will co-operate with investigation/trial.

(3.) Prayer is opposed by Shri Pawar, learned P.L. for the State on the basis of case diary.