RAJENDRA NIGAM Vs. STATE OF M.P.

JUDGEMENT

(1.) This is applicant's first bail application filed under Sec. 439 of Cr.P.C. as he is implicated in connection with Crime No.518/2020 registered at Police Station Bilpank, District Ratlam (MP) for offence punishable under Sec. 34(2), 49(A) of the Madhya Pradesh Excise Act, 1915 and Sec. 328, 420, 467, 468 of the IPC. The applicant is in custody since 11/08/2021.

(2.) Allegation against the applicant is that he was involved in the aforesaid case wherein huge quantity of liquor manufacturing material has been seized and the applicant was acting between the manufacturer of the material for liquor as also the manufacturer of liquor.

(3.) Counsel for the applicant has submitted that the applicant has been falsely implicated in the case only on the basis of memos prepared under Sec. 27 of the Evidence Act and there is no seizure affected from the present applicant. It is further submitted that the applicant is lodged in jail since 11/08/2021 and final conclusion of trial is likely to take sufficient long time. Hence, it is submitted that the application be allowed and he be released on bail.