ANUP Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Applicant has filed this first bail application under Section 439 of the Code of Criminal Procedure, 1973. He is in Jail since 11/10/2021 in connection with Crime No. 280/2021 registered at P.S - Machalpur, District- Ratlam (M.P.) for commission of offence punishable under Section 34(2) of the M. P. Excise Act.

(2.) As per prosecution story, the applicant alongwith other co-accused persons was found to be in possession of 129.600 bulk litres liquor unauthorisedly and illegally during the search by police. Accordingly, a case has been registered.

(3.) Learned counsel for the applicant contended that applicant is innocent and has been falsely implicated in this offence. No further custodial investigation is required. There is no legal evidence available on record to connect the applicant with the aforementioned offence. He is in jail since 11/10/2021. He is a permanent resident of District-Rajgarh. Final conclusion of trial shall take sufficient long time. Under the above circumstances, prayer for grant of bail may be considered on such terms and conditions, as this Court deems fit and proper.