RAHUL DABI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed under Sec. 439 of Cr.P.C for grant of bail to the applicant as he has been arrested on 18/12/2022 in connection with Crime No.524/2022 registered at Police Station Tonk Khurd, District Dewas (M.P.) for commission of offence punishable under Ss. 34(2) of the M. P. Excise Act.

(2.) Prosecution case, in brief, is that on 18/12/2022 applicant along with other co-accused person Suryapal were found carrying 54 bulk litres of illicit county made liquor on a motorcycle bearing registration No.MP-41-NK-5303 for the purposes of sale without having any license or authority.

(3.) Learned counsel for the applicant submits that nothing has been seized from the possession of the applicant. He has no criminal past record with regard to the offences punishable under the Excise Act. His custodial trial is not required. Conclusion of trial will take considerable time. Therefore, he be released on bail.