DILIP Vs. STATE OF M.P.

JUDGEMENT

(1.) This is the first bail application under Sec. 439, Cr.P.C. for grant of bail in connection with Crime No.646/2021, Police-Station- Mandav Nagar, District-Ujjain (M.P.) for the commission of offences under Sec. 49-A and 34 of M.P. Excise Act. The applicant is in custody since 29/10/2021.

(2.) As per prosecution case, 05 bulk liters of spurious liquor has been recovered from the possession of the applicant and on the basis of which the case has been registered against the applicant.

(3.) Learned counsel for the applicant has submits that applicant has falsely been implicated in the case. Charge sheet has been filed. Conclusion of trial will take sufficient long time. The offence is triable by Judicial Magistrate First Class. The Co-accused persons have already been granted bail by this Court. Under these circumstances, learned counsel for the applicant prays for grant of bail to the applicant.