SANJU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard and perused the record. This is the first bail application filed on behalf of the applicant under Sec. 439 of the Code of Criminal Procedure for grant of bail. The applicant is arrested in relation to Crime No.111/2024, dated (not mentioned), registered at Police Station-Machalpur, District- Rajgarh for the offence under Ss. 34(2)of M.P. Excise Act, 1915. The applicant is in jail since 5/5/2024.

(2.) As per prosecution story, it is alleged that 150 bulk litres of illicit liquor has been 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. The applicant is in jail since 5/5/2024. The case is triable by Judicial Magistrate First Class and final conclusion of trial will take sufficient long time. Under these circumstances, counsel prays for grant of bail to the applicant.