ARVIND YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With the consent, heard finally. Perused the case diary.

(2.) 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 11/6/2023 in connection with Crime No.359/2023 registered at Police Station Karera, District Shivpuri (M.P.) for commission of offence punishable under Ss. 34(2) of the M.P. Excise Act. Prosecution case, in brief, is that on 10/6/2023, 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. 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 11/6/2023. 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.

(3.) Learned counsel for the respondent/State opposes the application on the ground of criminal history of the applicant. Having considered the rival submissions, quantity of the liquor said to have been seized from the possession of the applicant and also considering the overall material produced on record, this Court is of the view that applicant deserves to be enlarged on bail, hence, without commenting anything on the merits of the case, the application is allowed.