MUKESH SURYAWANSHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Sec. 439 of the Code of Criminal Procedure for grant of bail to the applicant, who has been arrested on 22/11/2022 in connection with Crime No.257/2021 for offence under Sec. 34(2) of the MP Excise Act registered at Police Station-Junnardev, District-Chhindwara (M.P.).

(2.) Learned counsel appearing for the applicant submitted that applicant is in jail since 22/11/2022. Applicant is made accused only on basis of memorandum. No other evidence is available against the applicant. On said grounds, counsel for applicant prays for bail to the applicant.

(3.) Learned Government Advocate appearing for the State opposed the application for grant of bail and submitted that applicant is having criminal records of five criminal cases registered against him. Applicant is repeatedly involved in committing offence. In these circumstances, he prayed for rejection of bail application.