RAJAT THAKUR Vs. STATE OF M.P.

JUDGEMENT

(1.) This is first application under sec. 439 of Cr.P.C. for grant of bail on behalf of the applicant, who is in custody since 16/10/2021 in connection with Crime No.1013/2021, registered at Police Station - Vijay Nagar, District - Indore(M.P.), for the offence punishable under Sec. 34 & 49(A) of M.P. Excise Act, 1915.

(2.) According to the prosecution case, 20 bulk liters of illicit liquor(Spurious Liquor) was seized from the possession of the applicant. Accordingly case has been registered against him.

(3.) Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated in this case. Investigation is over and charge-sheet has been filed. The applicant is in custody since 16/10/2021. The conclusion of trial will take sufficient time. On the aforesaid grounds, prayer is made to release the applicant on bail.