RAJA Vs. STATE OF MP

JUDGEMENT

(1.) Heard through Video Conferencing.

(2.) The applicant has filed this first application under Section 439 Cr.P.C. for grant of bail. The applicant has been arrested by Police Station Hazira, District Gwalior in connection with Crime No.357/2019 registered in relation to the offence punishable under Section 34(2) and 49(A) of M.P. Excise Act.

(3.) It is submitted by counsel for the applicant that he is in custody since 26.8.2019 and as per the prosecution case 20 quarters of country made liquor and 5 liters of liquor which is not fit for human consumption have been seized from the applicant. He is ready to abide by all the terms and conditions as may be imposed by this Court. It is submitted by counsel for the applicant that looking to the present scenario of COVID-19 pandemic, he prays for grant of bail.