SIKANDAR KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under sec. 439 of CrPC for grant of bail on behalf of applicant who is in custody since 16/11/2021 in connection with Crime No.562/2021, registered at Police Station Industrial Area Jaora, District Ratlam for the offence punishable under Sec. 34(2) of the M.P.Excise Act, 1915.

(2.) According to the prosecution case, 60 bulk litres of illegal liquor has been seized from the possession of the present applicant.

(3.) Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated in this case. The case is triable by the Judicial Magistrate First Class. Challan has been filed. The applicant has no criminal past. The applicant is in custody since 16/11/2021. The conclusion of trial will take sufficient time. On the aforesaid grounds, prayer is made to release the applicant on bail.