HANNA @ JITENDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This application under Section 439 of Cr.P.C. has been filed for grant of bail.

(2.) The applicant has been arrested on 02/03/2020 in connection with Crime No.126/2017 registered at Police Station Pahargarh District Morena for offence under Sections 34(2) of the Excise Act.

(3.) According to the prosecution case on 30/09/2017, the police raided the premises after getting an information that country made liquor is being manufactured illegally. Some of the accused persons were arrested on the spot whereas, the applicant succeeded in running away. 171 liters of country made liquor as well as manufacturing articles were seized from the spot. The applicant has been arrested on 02/03/2020. It is submitted by the counsel for the applicant that the applicant is in jail for the last five months and he is ready and willing to furnish cash surety in order to show his bona fides that he would not abscond and will participate in the trial without any default.