ABHISHEK CHAUHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) ***

(2.) The case of the prosecution, in short, is that on 01.02.2021 police received information about illegal transportation of liquor and has seized 55 litres of country made liquor from the possession of the petitioner and co-accused.

(3.) Learned counsel for the petitioner argued that the applicant has been falsely implicated in the case. Alleged liquor has not been seized from the exclusive possession of the petitioner. He has no criminal past. He is in jail since 01.02.2021. The trial is likely to take time. Co-accused has already been released on bail by this Court. On the above grounds as well as claiming parity, prayer is made to enlarge the applicant on bail.