KULDEEP 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 31/1/2022 in connection with Crime No.45/2022, registered at Police Station Palasia, District Indore for the offence punishable under Sec. 49-A,34 of the M.P.Excise Act.

(2.) According to the prosecution case, 5 litres of spurious liquor has been seized from the possession of the applicant.

(3.) Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated in this case. The case is triable by the Judicial Magistrate First Class. The applicant is in custody since 31/1/2022. This is the first offence of the applicant under Sec. 49-A of the M.P.Excise Act. The conclusion of trial will take sufficient time. On the aforesaid grounds, prayer is made to release the applicant on bail.