SUNNY JAISWAL 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 26/11/2021 in connection with Crime No.460/2021 registered at Police station Ghattiya District Ujjain 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 60 bulk liters of illicit 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. Place of seizure is an open place adjacent to the house of the applicant. Applicant has been falsely implicated in the matter at the instance of his neighbour due to prior enmity. He is in custody since 26/11/2021. Trial will still take time for its conclusion. Hence, prayer is made to enlarge the applicant on bail.