VIKAS SHIVHARE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this First application u/S 439, Cr.P.C. for grant of bail.

(2.) The applicant has been arrested by Police Station Veerpur, District Sheopur in connection with crime No. 05/2022 registered for the offence punishable under Sec. 34(2) of Excise Act.

(3.) Learned counsel for the applicant argued that applicant is an innocent person and has been falsely implicated. He further argued that applicant is under custody since 07/03/2022. No liquor was seized from the custody of the applicant. It is further submitted that applicant was made accused only after lapse of three months. The applicant is permanent resident of District Morena. Conclusion of trial is likely to take time and there is no likelihood of his absconsion, if released on bail. On these grounds, he prays for grant of bail to the applicant.