SODAN SINGH AHIRWAR 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 01/07/2020 in connection with Crime No.81/2020 registered at Police Station Excise Circle Raghogarh, District Guna for offence under Section 34(2) and 34(1) A of the M.P. Excise Act.

(3.) It is submitted by the counsel for the applicant that according to the prosecution case 60 bulk liters of country made liquor was seized from the possession of the applicant. The applicant has been falsely implicated in the matter. The trial is likely to take sufficiently long time and the applicant has no criminal history. There is no possibility of his absconding or tampering with the prosecution case.