ROHIT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail relating to Crime No.347/2023 registered at Police Station Rajpur, District Barwani (M.P.) for the offence under Ss. 34(2) of the M.P. Excise Act. The applicant is in custody since 30/11/2023.

(2.) As per the prosecution story, the present applicant was found to be in possession of 795 bulk litres liquor unauthorisedly and illegally during the search by police from the vehicle bearing registration number MP-13-GB-3874. Co-accused Santosh Gore was the registered owner of the said vehicle.

(3.) Learned counsel for the applicant submits that applicant is an innocent person and he has been falsely implicated in this matter. He further submits that there is no legal evidence available on record to connect the applicant with the aforementioned offence and no further custodial interrogation is required. He is not the registered owner of the said vehicle, from which liquor was recovered. He has no criminal past. Offence is triable by Judicial Magistrate First Class. Applicant is in jail since 30/11/2023. He is permanent resident of District Barwani and final conclusion of trial will take considerable long time. Under the above circumstances, prayer for grant of bail may be considered on such terms and conditions, as this Court deems fit and proper.