RADHA KRISHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) It is submitted by learned counsel for the applicant that the applicant has not committed any offence. He has falsely been implicated in this case. Applicant is in custody since 5/3/2022. It is further submitted that the allegation of recovery of five litres of liquor, which is not fit for human consumption, from the possession of the applicant is false. There is no criminal history of the applicant. Trial will take its own time. Applicant is ready and willing to abide by any condition which may be imposed by this Court. Hence, prays for grant of bail to the present applicant.

(3.) It is made clear that after the FSL report is received, if it is found that the liquor seized from the possession of the applicant is unfit for human consumption, then this order shall lose its effect and the applicant shall be under obligation to immediately surrender before the Trial Court. Otherwise, this order shall remain in force, till the conclusion of Trial.