RAMPRATAP KEWAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application filed by the applicant under Sec. 439 of the Code of Criminal Procedure for grant of regular bail relating to Crime No.570/2023 registered at Police Station - Bahri, District Sidhi (M.P.) for the offence punishable under Sec. 34(2) of M.P. Excise Act. Applicant is in detention since 26/10/2023.

(2.) As per the prosecution story, on receiving an information from an informant, 54 and 1/2 bulk liters of illicit liquor from possession of the applicant has been seized. FIR was registered.

(3.) Learned counsel for the applicant submitted that applicant is in jail since 26/10/2023. He has been falsely implicated. This is the first offence registered against the applicant under Sec. 34(2) of Excise Act. Investigation is complete. Charge sheet has been filed. The trial of the case will take considerable time. Therefore, it has been prayed that the applicant may be released on bail pending the trial.