HARSH PRATAP SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed under Sec. 439 of Cr.P.C. for grant of bail.

(2.) The applicant has been arrested on 16/2/2022 in connection with Crime No.51/2022 registered by Police Station - Khaniyadhana, District Shivpuri for offence punishable under Sec. 34 (2) of M.P. Excise Act.

(3.) It is submitted by Counsel for the applicant that according to the prosecution case, 60 liters of country made liquor has been seized from the joint possession of the applicant and co-accused. The Trial is likely to take sufficiently long time and there is no possibility of his absconding or tampering with the prosecution case. It is further submitted that the applicant has no criminal history.