MANGAL BAWRI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary. This is first application filed under Sec. 439 of Cr.P.C. for grant of bail to the applicant, in connection with FIR/Crime No.409/2023, Date:-(Not mentioned) registered at P.S.-Neemuch City, District-Neemuch (M.P.) for commission of offence punishable under Ss. 34 (2) of M.P. Excise Act.

(2.) Prosecution story in brief is that, on 10/7/2023, applicant/accused was found in possession of 60 bulk litres of country made liquor without having any valid license or authority.

(3.) Learned counsel for the applicant submits that the applicant/accused has not committed the offence and he has falsely been implicated in the case. Applicant is in custody since 10/7/2023. After completion of investigation, charge-sheet has been filed. Offence is exclusively triable by Judicial Magistrate First Class. The applicant has no criminal antecedents of likewise this offence. Conclusion of trial will take sufficient long time for its disposal, therefore, it is prayed that present applicant/accused be released on bail.