RAMPRASAD Vs. STATE OF M.P

JUDGEMENT

(1.) This is second bail application under Section 439 of Cr.P.C. for grant of bail. The applicant, who is implicated in Crime No.217/2021 registered at Police Station - Simrol District Indore for the offence punishable under Sections 34(2) of M.P. Excise Act. The applicant is in custody since 15.06.2021.

(2.) Liberty had earlier been granted on 25.10.2021 to renew prayer after examination of independent witnesses.

(3.) Learned counsel for the applicant drawn Court's attention to the deposition of independent witnesses namely Durga (PW-1) and Pokhan (PW-2), both have turned hostile.