LAKHAN AGRAWAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application filed by applicant under Sec. 439 of Code of Criminal Procedure for grant of regular bail relating to FIR No.200/2024, registered at Police Station-Timarni District Harda (M.P.) for the offence punishable under Ss. 34(2) of MP Excise Act.

(2.) Learned counsel appearing for the applicant submitted that applicant is in jail since 8/4/2024. There is no direct evidence on record which shows involvement of applicant in commission of offence. He will cooperate in trial of the case. In these circumstances, applicant may be released on bail.

(3.) Learned Government Advocate appearing for the State opposed the application for grant of bail. It is submitted that applicant is having criminal antecedents under the Excise Act.