MAHESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Applicant has filed this first bail application under Sec. 439 of the Code of Criminal Procedure, 1973. He is in jail since 24/4/2023 in connection with Crime No.239/223 registered at P.S. - Sonkatch, District Dewas (M.P.) for commission of offence punishable under Sec. 34(2) of the M. P. Excise Act.

(2.) As per the prosecution story, the applicant was found to be in possession of 81 bulk litres liquor unauthorisedly and illegally during the search by police. Accordingly, a case has been registered.

(3.) Learned counsel for the applicant contended that applicant is innocent 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 24/4/2023. He is a permanent resident of District Dewas. Final conclusion of trial will take considerable long time. Hence, he prays that applicant be released on bail.