DHANPAL KEWAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this FIRST bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 9/5/2022, by Police Station- Indar, District-Shivpuri, in connection with Crime No.101/2022, for the offence punishable under Ss. 49-A of the M.P. Excise Act.

(2.) It is the submission of the learned counsel for the applicant that a false case has been registered against the applicant. Only allegation is in respect of possession of 12 liters illicit liquor and charge-sheet has already been filed. If FSL report ultimately comes against the applicant then applicant is ready to surrender himself. Although it may be hazardous, but in long term, it causes cancer. Charge-sheet has also been filed. Confinement since 9/5/2022 amounts to pretrial detention.

(3.) Applicant does not bear any criminal record. He learnt the lesson hard way and mend his ways and would become a better citizen. He undertakes to cooperate in the investigation/trial and would make himself available as and when required. Applicant intends to perform some community service to purge themselves out of the guilt felt by the applicant and to serve national/environmental/social cause. Under these grounds, he prayed for bail.