SHIVAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed under Sec. 439 of the Code of Criminal Procedure, 1973 (for brevity "Cr.P.C") for grant of bail to the applicant, who is in custody since 1/12/2021 in connection with Crime No.844/2021 registered at Police Station Kotwali, District Jabalpur for the offence punishable under Sec. 34(2) of M.P.Excise Act, 1915.

(2.) The allegation against the present application that 60 bulk litre of country made liquor was seized from his unauthorized possession.

(3.) Learned counsel for the applicant submits that applicant is innocent. He has been falsely implicated in this case. He is in custody since 1/12/2021. Investigation is complete. Charge sheet has been filed. Hence, prayer is made to enlarge the applicant on bail.