VIJAY 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 3/12/2021 in connection with Crime No.755/2021 registered at Police station Rau District Indore for commission of offence punishable under Sec. 34(2) of the M.P. Excise Act.

(2.) Prosecution story, in brief, is that applicant was found having 54 bulk liters of illicit country made liquor in his illegal possession without any licence and authority.

(3.) Learned counsel for the applicant submits that nothing has been seized from the possession of the applicant. The vehicle Activa bearing registration No. M.P.09/U.E.4887 from which the aforesaid liquor has been seized is not owned by the applicant. He has no criminal antecedents. Applicant has been falsely implicated in the matter. He is in custody since 3/12/2021. Trial will still take time for its conclusion. Hence, prayer is made to enlarge the applicant on bail.