AANSAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second bail application filed under Sec. 439 of Cr.P.C. on behalf of applicant, in connection with Crime No.1406/2021, registered at Police Station Kolar, District Bhopal (M.P.), for the offences punishable under Ss. 34(2) of M.P. Excise Act.

(2.) Learned counsel appearing for the applicant submitted that 54 litres of illicit liquor has been seized from the applicant. It is submitted that two cases under Excise Act are registered against the applicant in which he has been fined and trial has been completed. It is also submitted that challan has already been filed and investigation in the case is complete. Applicant is in jail since 24/10/2021. In this circumstances, learned counsel for the applicant prayed for bail to applicant.

(3.) Learned Govt. Advocate appearing for the respondent/State opposed the prayer for grant of bail. It is submitted that applicant is a habitual offender and earlier also he has committed offence under Excise Act. In these circumstances, learned Panel Lawyer made a prayer for rejection of bail application.