RAJESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) Prosecution case in brief is that on 13/10/2023, co-accused Zakir @ Bhura Kha was found in possession of 63 bulk litres of illicit liquor, without having any license or authority. The police had seized the aforesaid liquor from the possession of co-accused person. Later on, present applicant has been implicated in the case.

(3.) Learned counsel for the applicant submits that applicant has not committed the offence and he has falsely been implicated in the case only on the basis of memorandum statement given by co-accused person. No liquor has been seized from the possession of the applicant. There is no legal evidence available against the applicant. Applicant has no criminal past. Applicant is a reputed person and if the police arrests him, his reputation will be tarnished therefore, prayer is made for grant of anticipatory bail to the applicant.