VISHAL @ TAKHAT SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application under Section 439 of Cr.P.C., in connection with Crime No.682/2020, registered at Police Station Pathariya, District Damoh, for commission of offence punishable under Section 34(2) of M.P.Excise Act.

(2.) The case of the prosecution is that about 56 liters of country made liquor was recovered from the possession of applicant and one co-accused.

(3.) Learned counsel for applicant submitted that the applicant is an innocent person and he has falsely been implicated in the present offence. The applicant is ready to furnish bail as per the order and shall abide by all conditions as may be imposed by the Court. He further submits that the applicant is in jail since 23.8.2020 and the trial will take time for its final disposal. On these grounds, learned counsel for the applicant prays for grant of bail to the applicant.