BHAGWAN SINGH Vs. STATE OF M.P

JUDGEMENT

(1.) This is the first application under Section 439 of Cr.P.C., for grant of bail filed on behalf of the applicant. The applicant is in custody since 28.05.2020 in connection with Crime Case No. 189/2020 registered at Police Station Khudel District Indore for the offence punishable under section 34(2) of M.P. Excise Act.

(2.) As per prosecution story, on information from informant, police party raided the house situated in the field of co-accused Pappu and recovered 252 litres of foreign liquor from possession of three persons including the present applicant without any license. Accordingly, the case has been registered against the applicant. Investigation is complete. Challan has been filed.

(3.) Learned counsel for the applicant submits that the applicant is innocent and he has been falsely implicated in the crime. Applicant is only an employee of the co-accused. The investigation is complete and challan has been filed.