KISNA KUSHWAH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Sec. 439 of CrPC for grant of bail. The applicant has been arrested on 30/11/2021 in connection with Crime No.988/2021 registered at Police Station Dabra, District Gwalior for offence under Sec. 34 (2) of Excise Act.

(2.) It is submitted by learned counsel for applicant Kisna Kushwah that the applicant has been falsely implicated. He has not committed any offence. The allegation of recovery of 70 bulk litres of illicit liquor from the possession of the applicant is false. It is further submitted that the applicant is in jail since 30/11/2021 and trial will take long time to conclude. Hence, prayed for grant of bail to the applicant.

(3.) Per contra, learned State counsel opposed the bail application and prayed to reject the same.