RAVAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicant under Sec. 439 of the CrPC for grant of bail relating to Crime No. 44 of 2024 registered at Police Station Maksudangarh, District Guna (M.P.) for the offence under Ss. 34 (2) of Excise Act.

(2.) Allegation against the present applicant is that 62 litres of illicit liquor has been seized from the possession of the applicant for which he was not having valid license.

(3.) Learned counsel for the applicant argued that the applicant is innocent and has been falsely implicated. He is in custody since 21/3/2024. Charge sheet has been filed. It is further submitted that offence is triable by JMFC and trial is likely to take long time to conclude. Applicant is the permanent resident of District Guna (M.P.), therefore, there is no possibility of his absconsion or tampering with the prosecution evidence. On these grounds, he prays for grant of bail to the applicant.