ANIL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application filed by the petitioner-accused under Sec. 439 of the Cr.P.C. for grant of bail who is in custody since 3/2/2022 in connection with Crime No.61/2022, registered at Police Station Kalapiple, District Shajapur (M.P.), for the offence under Sec. 34(2) of the M.P.Excise Act.

(2.) The allegation against the petitioner is that he was found in an illegal possession of 58 bulk liters of illegal country made liquor.

(3.) It is argued by learned counsel for the petitioner that the petitioner has been falsely implicated in the case. He is in custody since 3/2/2022.