RAJESH YADAV Vs. STATE OF M.P.

JUDGEMENT

(1.) This is first bail application under Sec. 439 Cr.P.C. filed on behalf of the applicant. The applicant is in custody since 06/11/2021 in connection with Crime No. 706/2021 registered at P.S., Jaura, District-Morena (M.P.) for the offence punishable under Sec. 34(2) of M.P. Excise Act.

(2.) As per prosecution story, present applicant was found to be in illegal and unauthorized possession of 63 litres of illicit liquor. Accordingly, case has been registered against the applicant.

(3.) Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated in the offence. Applicant is in custody since 06/11/2021. Investigation is over. Challan has been filed. Applicant is no more required for custodial investigation. Applicant is the sole bread earner and due to his jail incarceration, family is in penury. Moreso, looking to the Covid-19 situation, trial is not likely to conclude early in the near future. Under such circumstances, the prayer for grant of bail may be considered on such terms and conditions as this Court deems fit and proper.