MANOJ KHARE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) The applicant has been arrested on 08/11/2021 in connection with Crime No.722/2021 registered at Police Station Civil Lines, District Morena for offence under Sec. 34 (2) of Excise Act.

(3.) It is submitted by learned counsel for applicant Manoj Khare that the applicant has been falsely implicated. He has not committed any offence. The allegation of recovery of 60 bulk litres of country-made liquor from the possession of the applicant is false. He is in jail since last more than a month. Trial will take long time to conclude. Hence, prayed for grant of bail to the applicant.