ANIL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) A s per prosecution story, on 3/3/2024, the present applicant was found having and transporting 60.400 bulk litres of liquor in a motorcycle bearing registration No.MP-44-MV-0917 without having any license or authority. The Police had seized the aforesaid liquor and vehicle from possession of the present applicant. Accordingly, a case was registered against him.

(3.) Learned counsel for the applicant submits that applicant has not committed the offence and has falsely been implicated in the case. The offence is exclusively triable by Judicial Magistrate First Class. Applicant is in custody since 3/3/2024. The applicant has no criminal antecedents. After completion of investigation charge-sheet has been filed. Conclusion of the trial will take sufficient time for its disposal. Under these circumstances, prayer is made for grant of bail to the applicant.