RAMCHARAN VERMA Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard through video conferencing. This is 1st bail application filed by the applicant under Section 439 Cr.P.C. for grant of bail.

(2.) The applicant is facing trial for an offence punishable under Section 34(2) of the M.P. Excise Act registered with Police Station Khujner, District Rajgarh, in Crime no.246/2020. The applicant is in custody since 11/11/2020.

(3.) Learned counsel for the applicant has submitted that 60 bulk litter of unauthorized liquor has been seized from the possession of the applicant. It is submitted that the charge sheet has already been filed and the applicant is in jail since 11/11/2020. It is further submitted that the offence is triable by the Judicial Magistrate and the final conclusion of trial is likely to take sufficient long time. So far as the criminal antecedents are concerned, counsel for the applicant has submitted that earlier one case under Section 34(1) of the M.P. Excise Act was registered against the applicant in which fine has been imposed and other case is under Section 323 of IPC, which is also minor in nature, hence, he has prayed that the applicant be released on bail.