AJAY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicant for grant of regular bail under Sec. 439 of the Code of Criminal Procedure, 1973 relating to FIR No. 1360/2023 registered at P.S- Banganga, Indore for the offence under Sec. 34(2) of M.P. Excise Act.

(2.) As per prosecution story, the applicant was found in possession of 108.65 bulk liters liquor without having any valid licence. Accordingly, the aforementioned offence was registered and he was arrested.

(3.) Learned counsel for the applicant contended that applicant is innocent and has been falsely implicated in this offence. Applicant is in custody since 26/08/2023. He is permanent resident of District-Indore. Final conclusion of trial shall take sufficient long time. Co-accused Radhabai has already been enlarged on bail by this Court vide order dtd. 19/09/2023 passed in MCRC no. 40499/2023 in similar circumstance. Hence, he prays that the applicant be released on bail.