RAJ Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Applicant has filed this first bail application under Sec. 439 of the Code of Criminal Procedure, 1973 on behalf of the applicant for grant of regular bail relating to Crime No.417/2023 registered at P.S. Panbihar Mukhya Thana Ghattiya, District Ujjain (M.P.) for commission of offence punishable under Sec. 34(2) of M.P. Excise Act. He is in jail since 20/10/2023.

(2.) As per prosecution story, the applicant was found to be in possession of 62 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 person 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 20/10/2023. He is a permanent resident of District Ujjain. Final conclusion of trial will take considerable long time. Under the above circumstances, prayer for grant of bail may be considered on such terms and conditions, as this Court deems fit and proper.