GUDDU @ RAJESH Vs. STATE OF M P

JUDGEMENT

(1.) THIS first application under Section 439 of Cr.P.C for grant of bail has been filed by the applicant -Guddu @ Rajesh. The applicant is implicated in Crime No.36/14 registered at Police Station -Excise (Abkari), Indore for the offence punishable under Section 34(1)(A)(2) of the M.P. Excise Act. The applicant is in custody since 21.04.2014.

(2.) AS per record, 12 criminal cases vide Crime Nos.55/2000, 282/05, 201/06, 302/05, 176/06, 380/06, 246/06, 392/07, 27/08, 298/ 08, 534/08 and 203/09 are pending against the present applicant Guddu.

(3.) ON due consideration of the facts and circumstances of the case and considering the material, which is available in the case diary, no case for grant of bail as prayed by the counsel for the applicant is made out. M.Cr.C. No.3244/ 14 is liable to be dismissed.