AAKASH TOMAR Vs. STATE OF M.P

JUDGEMENT

(1.) This is the first bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.

(2.) Applicant has been arrested on 18/4/2020 by Police Station Hazira, District Gwalior(M.P.) in connection with Crime No.137/2020 registered for offence under Section 34(2) of M.P. Excise Act.

(3.) Learned counsel for the applicant- Aakash Tomar has submitted that the allegation of recovery of 351 bulk liters of country-made liquor from the joint possession of the applicant and six other co- accused persons is false. The applicant has not committed any offence. He is in custody since 18/4/2020. It is further submitted that co-accused Nitin Gupta has already been granted bail by this Court on 27/6/2020 passed in M.Cr.C.No.14284/2020, who was in jail since 18/4/2020. The investigation has been completed and charge-sheet has been filed. Hence, prayed for grant of bail. He further undertakes to abide by all the terms and conditions of guidance, circulars and directions issued by Central Government, State Government as well as Local Administration regarding measures in respect of COVID-19 Pandemic and maintain hygiene in the vicinity while keeping physical distancing.