SHUBAM Vs. STATE OF M.P.

JUDGEMENT

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

(2.) The applicants have been arrested on 13.07.2020 in connection with Crime No.254/2020 registered at Police Station Mehgaon District Bhind for offence under Section 34(2) of M.P. Excise Act.

(3.) It is submitted by the Counsel for the applicants, that according to the prosecution case, 63 bulk litres of country made liquor has been seized from the joint possession of the applicants. The applicants have no criminal history and the Trial is likely to take sufficiently long time and the applicants undertake to appear before the Trial Court regularly without any default.