RAJESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard and perused the case diary.

(2.) As per prosecution story, 125.200 bulk liters beer and country made 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 has falsely been implicated in this case. No criminal cases has been registered against the applicant. He is in jail since 16/11/2023. The case is triable by Judicial Magistrate First Class and conclusion of trial will take a long time. Under these circumstances, applicant counsel prays for grant of bail.