NEERAJ RAJPOOT Vs. STATE OF M.P.

JUDGEMENT

(1.) This third application under Section 439 of Cr.P.C. has been filed for grant of bail. The second application was dismissed by order dated 13.8.2021 passed in M.Cr.C.No.40326/2021.

(2.) The applicant has been arrested on 7.7.2021 in connection with Crime No.313/2021 registered at Police Station Chachoda, District Guna for offence under Section 34(2) of Excise Act.

(3.) It is submitted by the counsel for the applicant that according to the prosecution case, 60 bulk litres of country made liquor has been seized from the possession of the applicant. The previous bail applications were dismissed mainly on the ground that the applicant has a criminal history and 10 more criminal cases have been registered against him. The applicant is in jail for the last more than two and half months. The applicant has learnt a lesson and he is ready and willing to abide by any stringent condition which may be imposed by the Court. The trial is likely to take sufficiently long time and there is no possibility of his absconding or tempering with prosecution witnesses.