RUPESH YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second bail application filed under Sec. 439 of the Code of Criminal Procedure for grant of bail on behalf of the applicants, who are in custody since 7/1/2022 in connection with Crime No.05/2022 registered at Police Station Jaisi Nagar, District Sagar for the offence under Sec. 34(2) of M.P. Excise Act. Their first bail application (M.Cr.C No.3889/2022) was dismissed as withdrawn by this Court vide order dtd. 24/1/2022 with liberty to renew the prayer once investigation is complete & charge sheet is filed.

(2.) ccording to the prosecution story, 108 bulk liters of country made liquor has been seized from unauthorized possession of the applicants.

(3.) Learned counsel for the applicants submits that applicants are innocent. They have been falsely implicated in the case. Investigation is complete. Charge sheet has been filed. Trial will take time for its conclusion. Applicants are in custody since 7/1/2022. There is no criminal history of the present applicants. Hence, prayer is made to enlarge the applicants on bail.