YASHWANT SINGH THAKUR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed under Sec. 439 of the Code of Criminal Procedure for grant of bail on behalf of the applicant-Yashwant Singh Tahkur, S/o Ghanshyam Singh Thakur, who is in custody since 07/02/2022 in connection with Crime No.30/2022 registered at Police Station Gunga, District Bhopal (M.P.) for the offences punishable under Ss. 34 and 49(A) of M.P. Excise Act, 1915.

(2.) Learned counsel for the applicant submits that applicant is innocent and he has been falsely implicated in the matter. Investigation is completed, charge-sheet is filed. When there is no FSL report along with the charge-sheet, then there is no question of it being come to be unfit for human consumption. There is no criminal history of the applicant. Trial will take time for its conclusion. The applicant is in custody since 07/02/2022. Hence, prayer is made to enlarge the applicants on bail.

(3.) Learned Panel Lawyer for the non-applicant/State opposes the bail application and prays for its rejection, however, fairly concedes that there is no criminal history of the applicant.