RAJU SHAH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicant under Sec. 439 of the Cr.P.C. for grant of bail relating to FIR No.693 of 2023 registered at Police Station Bahodapur, District Gwalior (M.P.) for the offence under Sec. 49-A of the Excise Act.

(2.) Allegation against the present applicant is that 5 litres of illicit liquor has been seized from the possession of the applicant, which was suspected to be unfit for human consumption.

(3.) Learned counsel for the applicant argued that the applicant is innocent and has been falsely implicated. He is in custody since 31/7/2023.After completion of investigation, charge-sheet has already been filed. Offence is triable by JMFC and trial is likely to take long time to conclude. The applicant is permanent resident of District Gwalior (M.P.) and there is no possibility of his absconding or tempering with prosecution case. Applicant is ready to abide by all the terms and conditions imposed by this Court while granting bail. On these grounds, he prays for grant of bail to the applicant.