ALOK SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) This is third application filed under Section 439 of Cr.P.C. for grant of bail. Previous application was dismissed by order dated 5.8.2021 passed in M.Cr.C. No.37967/2021.

(2.) The applicant has been arrested on 06.06.2021 in connection with Crime No.153/2021 registered by Police Station Umari Distt. Bhind for offence punishable under Sections 34(2) of M.P. Excise Act.

(3.) It is submitted by the counsel for the applicant that according to the prosecution case, 90 liters of country made liquor has been seized from the possession of the applicant. It is submitted that previous bail application has already been dismissed on merits. He is in jail for the last more than three months. It is further submitted that it is true that applicant has criminal antecedents and therefore he is ready and willing to abide by any stringent condition which may be imposed by this Court. It is further submitted by the Counsel for the applicant that during the period of Covid-19 pandemic, the applicant was never released on temporary parole. The Trial is likely to take sufficiently long time and there is no possibility of his absconding or tampering with the prosecution case.