ANIL Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard with the aid of case diary. This is the first bail application under Section 439 of Cr.P.C. before High Court in connection with Crime No.345/2020 under Section 34 (1), 49(A) (1) of M.P. Excise Act registered at Police Station Excise Police, Tehsil-Barnagar and he is in custody since 22/10/2020.

(2.) As per prosecution story, on 22/10/2020, police arrested the present applicant by recovering 10 liter of illicit country made liquor.

(3.) It is submitted by the learned counsel for the applicant that the applicant is in custody since 22/10/2020. It is argued that the applicant is innocent and has falsely been implicated in the present case. There is no evidence against him. Conclude of trial is likely to take time. The applicant is permanent resident of District-Ujjain. There is no possibility of his absconding. He is ready to furnish adequate security. Trial is likely to take time, therefore, he prays for release of the applicant on bail.