VINOD AGRAWAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard and perused the record.

(2.) As per prosecution story, 2169 bulk liters of illicit liquor is said to be seized from the possession of co-accused. The present applicant has been implicated only on the basis of memorandum of co-accused recorded under Sec. 27 of the Indian Evidence Act.

(3.) Learned counsel for the applicant submits that the applicant is innocent and has falsely been implicated in this case. The applicant is in jail since 28/09/2023. He submitted that the main accused is Kanu from whose possession the illicit liquor was seized whereas, the present applicant was implicated only on the basis of memorandum of co-accused recorded under Sec. 27 of the Indian Evidence Act. The case is triable by Judicial Magistrate First Class and final conclusion of trial will take sufficient long time. Under these circumstances, counsel prays for grant of bail to the applicant.