SANTOSH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(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 Crime No.786/2023 registered at Police Station Shikarpura, District Burhanpur (M.P.) for the offence punishable under Sec. 34(2) of M.P. Excise Act. Applicant is in detention since 2/11/2023.

(2.) As per the prosecution story, on receiving an information from an informant, police of concerned police station seized 70 bulk liters of illicit liquor from possession of the applicant. FIR was registered. Charge-sheet has been

(3.) Learned counsel for the applicant submitted that applicant is in jail since 2/11/2023. 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.