BHAGWAN SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed by the applicant under Sec. 439 of the Cr.P.C. for grant of bail relating to FIR/Crime No.276/2024 registered at Police Station Badnawar, District Dhar for the offence punishable under Ss. 34(2) of the M.P. Excise Act. The applicant is in custody since 18/4/2024.

(2.) As per the case of the prosecution, about 60 bulk liters of illicit liquor is alleged to have been seized from the possession of the applicant.

(3.) Learned counsel for the applicant submits that the applicant has been falsely implicated in the present case. The charge sheet has been filed. There are three criminal antecedents against the applicant in which two are under the Arms Act, one under Sec. 379 of the IPC and only one under the Excise Act. It is further submitted that the applicant is permanent resident of District Dhar and there is no possibility of his absconding. On these grounds prayer is made to enlarge the applicant on bail.