SUNIL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicant for grant of regular bail under Sec. 439 of the Code of Criminal Procedure, 1973 relating to FIR No 294/2024 registered at P.S- Kotwali Jhabua for the offence under Sec. 34(2), 36 of M.P. Excise Act.

(2.) As per prosecution story, the applicant was found in joint possession of 80 bulk liters country-made liquor without having any valid licence. Accordingly, the aforementioned offence was registered and he was arrested.

(3.) Learned counsel for the applicant contended that applicant is innocent and has been falsely implicated in this offence. Applicant is in custody since 19/03/2024 He is permanent resident of District- Dhar. Co-accused Bhura has been enlarged on bail by this court vide order dtd. 19/4/2024 passed in M.Cr.C. No. 15723/2024 in similar circumstances. There is no apprehension of his fleeing away from the court of justice. Final conclusion of trial shall take sufficient long time. Hence, he prays that the applicant be released on bail.