MANOJ Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Applicant has filed this first bail application under Sec. 439 of the Code of Criminal Procedure, 1973 on behalf of the applicant for grant of regular bail relating to Crime No.1156/2023 registered at P.S. Jhabua, District Jhabua (M.P.) for commission of offence punishable under Ss. 34(2) and 36 of M.P. Excise Act. He is in jail since 15/9/2023.

(2.) As per prosecution story, on 15/9/2023, police received a discrete information from the informant. Acting upon said information, police party reached on the spot and intercepted the car bearing registration No.GJ-22-A- 1466. On search by the police, 60 bulk litres of country-made liquour has been recovered from the joint possession of present applicant and co-accused. Accordingly, offence has been registered.

(3.) Learned counsel for the applicant submits that applicant is innocent person and he has been falsely implicated in this matter. He further submits that there is no legal evidence available on record to connect the applicant with the aforementioned offence and no further custodial interrogation is required. Applicant is in jail since 15/9/2023. He is a permanent resident of District Jhabua. Final conclusion of trial will take considerable 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.