DHARMENDRA 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 20/2/2023 in connection with Crime No.1042/2023 registered at P.S. Excise Police Circle Anjad, District Barwani (M.P.) for commission of offence punishable under Ss. 34(2) and 34(1)A of the M.P. Excise Act.

(2.) As per prosecution story, the applicant was found to be in possession of 60 bulk litres country-made liquor unauthorisedly and illegally during the search by police. Accordingly, a case has been registered.

(3.) Learned counsel for the applicant submits 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 20/2/2023. He is a permanent resident of District Barwani. Final conclusion of trial will take considerable long time. Hence, he prays that applicant be released on bail.