MAHASINGH PARTE Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this FIRST application under Sec. 439 of Code of Criminal Procedure, for grant of bail. Applicant has been arrested on 6/3/2023 by Police Station- Kanhiwada, District-Seoni, relating to FIR/Crime No.57/2023 for the offence punishable under Sec. 34 (2) of the M.P. Excise Act, 1915.

(2.) It is the submission of learned counsel for the applicant that the applicant is suffering confinement since 6/3/2023 and charge-sheet has already been filed. It is further submitted that as per allegations, 60 liters of country made liquor has been seized from possession of the applicant. No custodial interrogation is required. Applicant does not bear any criminal record. Applicant learnt the lesson hard way and would mend his ways to become better citizen and would not indulge in same nature of offence in future. Applicant undertakes to cooperate in trial and will abide by all the terms and conditions as imposed by this Court. Applicant further undertakes to perform community service to purge his misdeeds, if any, and to serve National/Environmental/Social Cause. Upon these grounds, counsel prayed for bail to the applicant.

(3.) Learned Government Advocate for the State opposed the bail application and prayed for its dismissal.