SHYAMSINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Sec. 439 Cr.P.C. for grant of bail in connection with Crime No.40/2022 for offence punishable under Sec. 304, 328 of the IPC and 49-A of the M.P. Excise Act registered with Police Station Pipliyamandi, District Mandsaur (MP). The applicant is in jail since 6/8/2021.

(2.) The allegation against the applicant is that he was involved in the sale of spurious liquor as a result of which one Dilip Singh has expired.

(3.) Learned counsel for the applicant submits that the applicant has been falsely implicated in the offence. In similar case applicant has been enlarged on bail by this Court by order dtd. 2/8/2022 in M.Cr.C. No.37596 of 2022, order dtd. 5/8/2022 in M.Cr.C. No.31655 of 2022, order dtd. 10/8/2022 in M.Cr.C. No.38972 of 2022, order dtd. 16/8/2022 in M.Cr.C. No.38973 of 2022 and various other similar orders. It is hence submitted that applicant deserves to be released on bail in this case also.