JASWANT SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard through Video Conferencing.

(2.) The applicant has filed this second application u/S. 439 Cr.P.C. for grant of bail. The applicant has been arrested on 09.03.2021 by Police Station Chachoda, Guna (M.P.) in connection with Crime No. 38/2021 registered in relation to the offence punishable u/S. 34 (2) M.P. Excise Act.

(3.) It is alleged by the counsel for the applicant that the first bail application was dismissed as withdrawn by this Court vide order dated 09.04.2021 passed in M.Cr.C. No. 18998/2021. As per prosecution story, 100 litres liquor has been recovered from the possession of the present applicant. As the charge sheet has been filed on 21.03.2021, therefore, there is no further requirement of custodial interrogation of the present applicant. The applicant is in custody since 09.03.2021 and he is ready to abide by all the terms and conditions that may be imposed by this Court while considering the application for grant of bail. There is no possibility of his absconding or tampering with the prosecution case. Looking to the present scenario of Covid-19, learned counsel for the applicant prays for grant of bail to the applicant.