VASUDEV Vs. STATE OF M.P.

JUDGEMENT

(1.) This second repeat application under Sec. 439 of Cr.P.C. has been filed for grant of bail. First bail application of the applicant was dismissed by order dtd. 14/03/2022 passed in MCRC No.12815/2022.

(2.) The applicant has been arrested on 22/02/2022 in connection with Crime No.45/2022 registered at Police Station Saraichola, District Morena for offence under Sec. 34(2) of Excise Act.

(3.) The first bail application of the applicant was dismissed by order dtd. 14/03/2022 passed in MCRC No.12815/2022 with liberty to revive the prayer after undergoing some reasonable period of detention. According to the prosecution case, 518 bulk liters of English liquor has been seized from the possession of the applicant. It is submitted that the investigation is over and police has filed charge-sheet. The applicant has no criminal history and the Trial is likely to take sufficiently long time and there is no possibility of his absconding or tampering with the prosecution case.