ASHWIN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) Prosecution story, in brief, is that on 19/9/2023, the police had seized 2073.600 bulk litres of illicit liquor from a sleeper bus bearing registration No.GJ-01-CU-4444. It was found that the aforesaid liquor was of the present applicants Ashwin and Suresh and co-accused persons Ravi and Sanjay.

(3.) Learned counsel for the applicants submits that applicants have not committed the offence and they have falsely been implicated in the case. No liquor was seized from the possession of the present applicants. The offence is exclusively triable by the Judicial Magistrate First Class. Applicants are in custody since 17/10/2023. Co-accused Ravi has already been enlarged on bail vide order dtd. 21/11/2023 passed by this Court in MCRC No.46542/2023 and case of the present applicants is identical to that of co-accused Ravi. After completion of investigation, charge-sheet has been filed. Applicants have no criminal antecedents. Conclusion of trial will take sufficient long time for its disposal therefore, prayer is made for grant of bail to the applicants.