ASHOK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Applicant has filed this first bail application under Sec. 439 of the Code of Criminal Procedure, 1973 in connection with Crime No. 595/2022 registered at P.S - City Kotwali, District- Ujjain (M.P.) for commission of offence punishable under Ss. 49-A of M.P. Excise Act.

(2.) As per prosecution story, the applicant was found in possession of 5 bulk liters spurious unfit for human consumption. 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. There is no legal evidence available on record to connect the applicant with the aforementioned offence. Applicant is in custody since 08/10/2022 He is permanent resident of District- Mandsaur. There is no apprehension of his fleeing away from the court of justice. Final conclusion of trial shall take sufficient 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.