KISHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this first application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 16/07/2021 by Police Station Bairad, Distt. Shivpuri (M.P.) in connection with Crime No.264/2021 registered for offence under Section 34(2) of Excise Act.

(2.) It is submitted by learned counsel for the applicant- Shrikishan that the applicant has not committed any offence. He has falsely been implicated in this case. Applicant is in custody since 16/07/2021, i.e. for more than three and half months. It is further submitted that the allegation of recovery of 60 bulk liters of liquor from the possession of the applicant is false. There is no criminal antecedent against the applicant. Trial will take its own time. It is also submitted that in case of grant of bail, applicant is ready to abide by any condition which may be imposed by this Court. Hence, prays for grant of bail to the present applicant.

(3.) Learned State counsel has vehemently opposed the application and prayed to reject this application filed for grant of bail to the applicant.