RAJ 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, in connection with FIR/Crime No.342/2023, Date:-(Not mentioned) registered at P.S.-Badnagar, District-Ujjain (M.P.) for commission of offence punishable under Ss. 34, 49(A) of M.P. Excise Act.

(2.) Prosecution story in brief is that, on 16/6/2023, applicant/accused was found in possession of 7 litres of spurious liquor which was unfit for human consumption. The Police had seized the aforesaid liquor from possession of the present applicant.

(3.) Learned counsel for the applicant submits that the applicant/accused has not committed the offence and he has falsely been implicated in the case. The applicant has no criminal antecedents of likewise this offence. Offence is triable by Judicial Magistrate First Class. No FSL report has been filed alongwith charge-sheet. Applicant is in custody since 16/6/2023. After completion of investigation, charge-sheet has been filed. Trial will take sufficient long time for its disposal, therefore, it is prayed that present applicant/accused be released on bail.