SUNIL SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This second bail application under Sec. 439 of the Code of Criminal Procedure has been filed on behalf of the applicant for grant of bail in connection with Crime No.593/2022 registered at Police Station Nepanagar, District Burhanpur for the offence punishable under Sec. 34(2) of the M.P. Excise Act. The applicant is in custody since 06/08/2022.

(2.) The first bail application of the applicant was dismissed as withdrawn vide order dtd. 13/9/2022 passed in M.Cr.C. No.42058/2022 with liberty to move a fresh one after 30 days. Though this application is filed before said period.

(3.) Learned counsel for the applicant submits that the applicant is in jail since 06/08/2022. He submits that earlier five cases under Excise Act is registered against the applicant. He submits that the offence is triable b y Judicial Magistrate First Class and the trial will take time to be concluded. Therefore, he prays that the applicant may be released on bail.