AJAY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed by the applicant under Sec. 439 of Cr.P.C. for grant of regular bail relating to FIR No.256/2022 dated (not mentioned) registered at Police Station - Kotwali Dhar District Dhar (M.P.) for the offence under Sec. 34(2) of the M. P. Excise Act.

(2.) It is alleged that from the joint possession of the applicant, and co-accused Bandhan @ Bhondu, 80 bulk litres of country made liquor was seized, without having any valid license to carry the same.

(3.) Counsel for the applicant submits that the investigation has been completed, charge-sheet has been filed, applicant is permanent resident of Dhar and there is no possibility of absconding or tampering with the prosecution evidence. Applicant is in jail since 4/4/2022. The co-accused Bandhan @ Bhondu has already been enlarged on bail vide order dtd. 1/7/2022 passed by the Co-ordinate Bench of this Court in MCRC No.27583/2022.