DHANNA 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 in connection with Crime No.569/2021, registered at Police Station, Dhar, District Dhar (M.P.) for commission of offence punishable under Sec. 34(2) of M.P.Excise Act.

(2.) Prosecution story, in brief, is that applicant was found having seventy bulk litres illicit liquor in his possession.

(3.) Learned counsel for the applicant submits that nothing has been seized from his possession. The applicant was arrested in some other matter. He has falsely been implicated in this matter. He is in custody since 2/10/2021. Trial will take time for its conclusion, therefore, prayer is made to enlarge the applicant on bail.