SHUBHAM Vs. STATE OF M. P.

JUDGEMENT

(1.) This is first application under Sec. 439 of the Cr.P.C. filed on behalf of the applicant in connection with Crime No.1014/2021 registered at Police Station Vijay Nagar, Indore (M.P.) under Sec. 49-A and 34 of the M.P. Excise Act.

(2.) As per prosecution case, the applicant was found in possession of 10 liters spurious liquor which was unfit for human consumption.

(3.) Counsel for the applicant submits that applicant is in jail since 16/10/2021. He has no criminal antecedents. Investigation is complete, chargesheet has been filed and applicant is not required for further custodial interrogation. It is further submitted that no FSL report is available regarding liquor being spurious. In these circumstances, the applicant be released on bail.