MANISH KUSHWAHA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is an application filed under Sec. 439 of Cr.P.C. on behalf of applicant, who is in jail since 22/6/2023 in connection with Crime No. 429/2023, registered at Police Station Motinagar District Sagar for the offence punishable under Sec. 34 (2) of the M.P. Excise Act.

(2.) . Learned counsel appearing for the applicant submitted that applicant is innocent and being falsely implicated in the case. 64 bulk liters of country made liquor has been seized from the applicant. Applicant is first time offender. Offence is triable by JMFC. In these circumstances, applicant may be enlarged on bail.

(3.) . Learned counsel appearing for the State has opposed the bail application.