KRISHNA PAL SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first anticipatory bail application filed under Sec. 438 of the Code of Criminal Procedure, 1973. The applicant is apprehending his arrest in connection with Crime No.304/2022, registered at P.S. -Ringnod, District Ratlam (M.P.) for commission of offence punishable under Sec. 34(2) of Excise Act.

(2.) As per prosecution story, 60 bulk liters of illicit liquor is said to be seized from the possession of the applicant.

(3.) Learned counsel for the applicant submits that the applicant is innocent and he has been falsely implicated in this matter. The applicant has been made accused only on the basis of memorandum statements of co-accused. The applicant is having no criminal record. Final conclusion of trial will take considerable long time. Hence, he prays that the applicant be released on anticipatory bail.