DUSHYANT SINGH TOMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) This first application under Sec. 439 of Cr.P.C. has been filed for grant of bail.

(2.) The applicant has been arrested on 24/11/2021 in connection with Crime No.423/2021 registered at Police Station Ambah, District Morena for offence under Sec. 34(2) of M.P. Excise Act.

(3.) It is submitted by the counsel for the applicant that according to the prosecution case 95.040 liters of English liquor was seized from the vehicle of the applicant. It is submitted that the applicant was not arrested on the spot. He has been implicated merely because he is the owner of the vehicle. The police after completing the investigation has filed the charge-sheet. The applicant has no criminal history. The Trial is likely to take sufficiently long time and there is no possibility of his absconding or tampering with the prosecution case.