SURENDRA SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Applicants have filed this first bail application under Sec. 439 of the Code of Criminal Procedure, 1973. They are in jail since 29/9/2023 in connection with Crime No.658/2023 registered at P.S. - Alot, District Ratlam (M.P.) for commission of offence punishable under Sec. 34(2) of the M. P. Excise Act.

(2.) As per the prosecution story, the applicants were found to be in joint possession of 63 bulk litres country-made liquor unauthorisedly and illegally during the search by police. Accordingly, a case has been registered.

(3.) Learned counsel for the applicants contended that applicants are innocent and they been falsely implicated in this matter. He further submits that there is no legal evidence available on record to connect the applicants with the aforementioned offence and no further custodial interrogation is required. Applicants are in jail since 29/9/2023. They are permanent resident of District Ratlam (M.P.). Final conclusion of trial will take considerable long time. Hence, he prays that both the applicants be released on bail.