LAWS(MPH)-2022-7-33

SONU KAURAV Vs. STATE OF MADHYA PRADESH

Decided On July 22, 2022
Sonu Kaurav Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) This is the second bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.The first application was dismissed as withdrawn vide order dtd. 2/6/2022 in M.Cr.C. No.26692/2022 with liberty to file after filing of charge sheet.

(2.) Applicant has been arrested on 18/5/2022 by Police Station, Endori, District Bhind in connection with Crime No.54/2022 for the offence punishable under Sec. 34(2) of M.P. Excise Act.

(3.) Learned counsel for the applicant submits that applicant has been falsely implicated in the case. He is in custody since 18/5/2022. After investigation, charge-sheet has been filed. Conclusion of trial will take time. On such premises, learned counsel for the applicant prayed for bail.