RAMJI KUSHWAH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This first application under Sec. 439 of Cr.P.C. has been filed for grant of bail.

(2.) The applicant has been arrested on 13/02/2022 in connection with Crime No.155/2022 registered at Police Station Janakganj, District Gwalior for offence under Sec. 49-A of M.P. Excise Act.

(3.) It is submitted by the counsel for the applicant that according to the prosecution case 5 liters of country made liquor has been seized from the possession of the applicant. Although, according to the prosecution case, the said liqour was unfit for human consumption, but the FSL report has not been received. The applicant is in jail from 13/02/2022. So far as the criminal antecedents of the applicant is concerned, it is true that 10 more criminal cases have been registered against him, but in most of the cases, he has already been acquitted and has filed copies of some of the judgments passed in previously instituted criminal cases. In the light of the criminal history, the applicant is ready and willing to abide by any stringent condition, which may be imposed by this Court. The Trial is likely to take sufficiently long time and there is no possibility of his absconding or tampering with the prosecution case.