MUNNU SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicant under Sec. 439 of the Code of Criminal Procedure for grant of regular bail relating to FIR No.468/2023, registered at Police Station Kamarji, District Sidhi (M.P.) for the offence under Sec. 34(2) of M.P. Excise Act.

(2.) Learned counsel appearing for the applicant submitted that applicant is innocent and has falsely been implicated in the case. As per prosecution story, 63 bulk liters illicit country made liquor has been seized from applicant. Offence is triable by Judicial Magistrate First Class. Applicant is in jail since 14/10/2023. In these circumstances, applicant be released on bail.

(3.) Learned Government Advocate appearing for the State opposed the application for grant of bail.