SMT. SANNO BAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) The applicant has been arrested on 16/05/2021 in connection with Crime No.154/2021 registered at Police Station Dharnawda, District Guna for offence under Section 34(2) of Excise Act.

(3.) It is submitted by the Counsel for the applicant that according to the prosecution case, 60 bulk liters of country made liquor has been seized from the possession of the applicant. The applicant is an innocent person and has been falsely implicated. The Trial is likely to take sufficiently long time and there is no possibility of her absconding or tempering with prosecution witnesses.