SATISH KUMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed by the applicant under Sec. 439 of the Cr.P.C. for grant of regular bail relating to FIR No.417/2023, dtd. 18/7/2023 registered at Police Station-Barela, District-Jabalpur (M.P.) for commission of offence punishable under Sec. 3/7 of the Essential Commodities Act, 1955 r/w 409 of IPC. Applicant is in detention since 4/10/2023.

(2.) As per the prosecution story, applicant was the manager/salesmanof the Fair Price Shop (3301012), Pipariya Khurd, Barela, Jabalpur. It is alleged that he by not distributing the food grains and other material committed irregularities. In physical verification of the shop, wheat, rice, sugar and salt worth Rs.18,07,770.00 was found deficit. F.I.R. was registered. After investigation, charge-sheet has been filed.

(3.) Learned counsel for the applicant has submitted that applicant is in detention since 4/10/2023. He has not committed any offence. He is innocent. He has been falsely implicated. After investigation, charge-sheet has been filed. Therefore, it is prayed that the applicant may be released on bail pending the trial.