RAKSINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) Prosecution story in brief is that on 16/6/2023, applicant was found in possession of 80 bulk litres of illicit country made liquor, without having any license/authority.

(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. Applicant has no criminal past and he is in custody since 16/6/2023. Offence is exclusively triable by the Judicial Magistrate First Class. After completion of investigation, charge-sheet has been filed and the trial will take sufficient long time for its disposal, therefore, it is prayed that present applicant/accused be released on bail.