ROHIT NARVARIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This first post-arrest application under Sec. 439 of the Code of Criminal Procedure has been filed on behalf of the applicant for grant of bail, who is behind the bars since 21/11/2022 in connection with Crime No.420/2022 registered at Police Station Mandideep, District Raisen (M.P.) for the offence punishable under Sec. 34(2) of M.P Excise Act.

(2.) As per the story put-forth by the prosecution, the applicant was caught illegally transporting 55 bulk litres of liquor, for which he had no licence or permit.

(3.) Learned counsel for the applicant sanguinely submits that the applicant has been fallaciously roped in the crime. He submits that the offence is triable by the Court of Judicial Magistrate First Class and the applicant has no criminal antecedents. He propounds that the trial will surely take time to conclude. On these grounds, he implores that the applicant may be enlarged on bail.