ANKIT @ PATHANI VERMA Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has been arrested on 9.7.2020 in connection with Crime No.339/2020 registered at Police Station Kotwali, District Datia for offence under Section 34(2) of M.P. Excise Act.

(2.) It is submitted by the counsel for the applicant that the applicant has been falsely implicated. The recovery of 60 bulk litres of country made liquor on 9.7.2020 has been falsely shown. The applicant is in jail for the last near about one month. The trial is likely to take sufficiently long time and there is no possibility of his absconding or tampering with the prosecution case.

(3.) Per contra, the application is opposed by the counsel for the State. It is submitted by the counsel for the State that the applicant has a criminal history and two cases were registered in the year 2017, one case was registered in the year 2018 and one case is registered in the year 2020 for offence under Section 354 , 323 of IPC.