GAJENDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed under Sec. 439 of Cr.P.C for grant of bail to the applicant, as he has been arrested on 24/5/2023 in connection with Crime No.309/2023 registered at Police Station Karera, District Shivpuri (M.P.) for commission of offence punishable under Ss. 34(2) of theExcise Act.

(2.) Prosecution case, in brief, is that on 24/5/2023, the applicant was found in possession of 60 bulk litres of illicit country made liquor for the purposes of sell without having any license or authority.

(3.) Learned counsel for the applicant submits that the applicant is innocent and has falsely been implicated in the matter. He further submits that nothing has been seized from the possession of the applicant. The applicant is in custody since 24/5/2023. His custodial interrogation or trial is not required in the matter. Trial will take time for its conclusion. Hence, prayer is made to enlarge the applicant on bail.