DINESH PURI Vs. STATE OF M.P.

JUDGEMENT

(1.) This is first application filed under sec. 439 of Cr.P.C. for grant of bail to the applicant, as he has been arrested on 20/10/2021 in connection with Crime No.574/2021 registered at Police station Aerodrome District Indore for commission of offence punishable under Sections 49A and 34 of M.P. Excise Act.

(2.) Prosecution story, in brief, is that applicant was found having Five bulk liters of spurious country made liquor in his illegal possession without valid licence or authority.

(3.) Learned counsel for the applicant submits that nothing has been seized from the possession of the applicant. There is nothing on record on the basis of which it can be said that liquor said to be seized from the possession of the applicant is unfit for human consumption. Applicant has been falsely implicated in the matter. Applicant is in custody since 20/10/2021. Trial will still take time for its conclusion. Hence, prayer is made to enlarge the applicant on bail.