ARIF Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under sec. 439 of CrPC for grant of bail on behalf of applicant who is in custody since 18/1/2022 in connection with Crime No.34/2022, registered at Police Station Pachore, District Rajgarh for the offence punishable under sec. 34(2) of M.P. Excise Act, 1915.

(2.) As per prosecution case, the allegation against the applicant is that 80 bulk liters of unauthorized liquor has been seized from the possession of the applicant. Accordingly, case has been registered against the applicant.

(3.) Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated in this case. The applicant is in custody since 18/1/2022. The case is triable by Judicial Magistrate First Class. The charge sheet has been filed and the conclusion of trial will take sufficient time. On the aforesaid grounds, prayer is made to release the applicant on bail.