ANIL SIKARWAR Vs. STATE OF M.P.

JUDGEMENT

(1.) This second application under Sec. 439 of Cr.P.C. has been filed for grant of bail. The first application was dismissed as withdrawn by order dtd. 3/2/2022 passed in M.Cr.C.No.5864/2022.

(2.) The applicant has been arrested on 29/12/2021 in connection with Crime No.821/2021 registered at Police Station Civil Line, District Morena for offence under Ss. 34(2), 47(A) of Excise Act.

(3.) It is submitted by the counsel for the applicant that according to the prosecution case 207.36 bulk litres of country made liquor has been seized from the possession of the applicant. The applicant has been falsely implicated. The applicant is in jail for approximately three months. The trial is likely to take sufficiently long time and there is no possibility of his absconding or tampering with the prosecution case.