GOPAL KEVAT 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. 519 of 2024 registered at Police Station Excise Circle Kolaras, District Shivpuri (M.P.) for the offence under Sec. 49-A, 34(1) of Excise Act.

(2.) Allegation against the present applicant is that 05 litres of illicit liquor has been seized from the possession of the applicant, which was suspected to be unfit for human consumption.

(3.) Learned counsel for the applicant argued that the applicant is innocent and has been falsely implicated. He is in custody since 27/2/2024. 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 Shivpuri (M.P.), therefore, there is no possibility of his absconsion or tampering with the prosecution evidence. He is ready to abide by all the terms and conditions imposed by this Court while granting bail. On these grounds, he prays for grant of bail to the applicant.