ANAND Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application under sec. 439 of CrPC for grant of bail on behalf of applicant, who is in custody since 28/10/2022 in connection with Crime No.396/2022, registered at Police Station - Excise, Depalpur, District - Indore(M.P.)for the offence punishable under Sec. 34(2) of M.P. Excise Act.

(2.) As per prosecution, 180 bulk litre of illicit liquor has been seized from the spot.

(3.) Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated in this case. Investigation is over and charge-sheet has been filed. There is no recovery of any illicit liquor from the present applicant nor the applicant was present at the spot. The applicant has no past criminal antecedents. The applicant is in custody since 28/10/2022 and the conclusion of trial will take sufficient time. On the aforesaid grounds, prayer is made to release the applicant on bail.