VINAY THAKUR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Dinesh Kumar Paliwal, J 1. This is the first bail application filed by the applicant under Sec. 439 of the Code of Criminal Procedure for grant of regular bail relating to FIR No. 462/2023 dtd. 1/9/2023 registered at Police Station Kotwali, District Jabalpur (M.P.) for the offence punishable under Sec. 34(2) of M.P. Excise Act. Applicant is in detention since 1/9/2023.

(2.) As per the prosecution story, on receiving an information from an informant, police of concerned police station seized 60 bulk liters of illicit liquor from possession of the applicant. FIR was registered.

(3.) Learned counsel for the applicant submitted that applicant is in jail since 1/9/2023. He has not committed any crime and nothing has been seized from his possession. He has been falsely implicated. The trial of the case will take considerable time. Therefore, it has been prayed that the applicant may be released on bail pending the trial.