RAJENDRA MOGIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Section 439 of CrPC for grant of bail. The applicant has been arrested on 06/10/2021 in connection with Crime No.90/2021 registered at Police Station Govardhan, District Shivpuri for offence under Section 34 (2) of Excise Act.

(2.) It is submitted by learned counsel for applicant Rajendra Mogiya that the allegation of recovery of 60 bulk litres of hand-made country liquor from the possession of the applicant is false. He has not committed any offence. He is in jail since last more than one month. Investigation is complete and charge-sheet has been filed. Trial will take long time to conclude. Hence, prayed for grant of bail to the applicant.

(3.) Per contra, learned State counsel opposed the bail application and prayed to reject the same.