VIKRAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second application filed under sec. 439 of the Cr.P.C in crime no.107/2022 under sec. 49-A and 34 of the Excise Act registered at police station Aerodram, Indore.

(2.) Learned counsel for the applicant submits that it is alleged that 5 litres of spurious liquor has been seized from the possession of the applicant. The applicant is in jail since 10/2/2022. The investigation has been completed and the charge sheet has been filed.

(3.) Learned counsel for the respondent/state has opposed the prayer for grant of bail on the ground that there are 59 cases registered against the Taking into consideration the aforesaid submission, I am of the view that the applicant is entitled for grant of bail on the following conditions:-