UDAYVEER Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Section 439 of CrPC for grant of bail.

(2.) The applicant has been arrested on 13/10/2021 in connection with Crime No.230/2021 registered at Police Station Kotwali, District Shivpuri for offence under Section 34 (2) of Excise Act.

(3.) It is submitted by learned counsel for applicant Udayveer that the allegation of recovery of around 67 bulk litres of illicit liquor from the possession of the applicant is false. He has not committed any offence. He is in jail since last 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.