RAHUL RAWAT Vs. STATE OF M.P.

JUDGEMENT

(1.) This first application under Sec. 439 of Cr.P.C. has been filed for grant of bail.

(2.) The applicant has been arrested on 29/1/2022 in connection with Crime No.34/2022 registered by Police Station Dehat Shivpuri Distt. Shivpuri for offence punishable under Sec. 34(2) of M.P. Excise Act.

(3.) It is submitted by the counsel for the applicant that according to the prosecution case, 60 litres of country made liquor has been seized from the possession of the applicant. The Trial is likely to take sufficiently long time and there is no possibility of his absconding or tampering with the prosecution case. It is further submitted that the applicant has no criminal history.