GAJANAND Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the 1st application filed by the applicant under Sec. 439 of Cr.P.C. for grant of regular bail relating to Crime No.115/2024 registered at Police Station Kasrawad, District Khargone for the offence under Sec. 34(2) of the M.P. Excise Act.

(2.) As per the prosecution story, the applicant was found to be in possession of 60 bulk litres country-made liquor unauthorisedly and illegally during the search by police. Accordingly, a case has been registered.

(3.) Learned counsel for the applicant contended that applicant is innocent and he has been falsely implicated in this matter. He is in custody since 24/5/2024. There is no legal evidence available on record to connect the applicant with the aforementioned offence. Applicant is a permanent resident of District Khargone. Final conclusion of trial will take considerable long time. Hence, he prays that applicant be released on bail.