NITENDRA 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 No. 239 of 2024 registered at Police Station Pichhore, District Shivpuri (M.P.) for the offence under Sec. 34(2) of Excise Act.

(2.) Allegation against the present applicant is that 54 bulk liters of of illicit liquor has been recovered from the possession of present applicant for which he was not having any valid license.

(3.) Learned counsel for the applicant argued that the applicant is innocent and has been falsely implicated. It is further argued that the applicant is in custody since 8/5/2024. Offence is triable by JMFC. Trial is likely to take long time to conclude. The applicant is permanent has no criminal antecedents and he is permanent resident of District Shivpuri (M.P.) and there is no possibility of his absconsion or tampering with the prosecution evidence. Hence, he prays for grant of bail to the applicant.