NITIN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicant for grant of regular bail under Sec. 439 of the Code of Criminal Procedure, 1973 relating to FIR No.649/2023 registered at P.S- Pithampur Sector-I, District - Dhar for the offence under Sec. 34(2) of M.P. Excise Act.

(2.) As per prosecution story, the applicant was found in possession of 70 bulk liters country-made liquor without having any valid licence. 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. Applicant is in custody since 27/09/2023 He is permanent resident of District- Dhar He is not having any criminal past There is no apprehension of his fleeing away from the court of justice. Final conclusion of trial shall take sufficient long time. Hence, he prays that the applicant be released on bail.