LAKHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary. This is first application filed under Sec. 439 of Cr.P.C. for grant of bail to the applicant/accused, relating to FIR/Crime No.55/2024 dated (not mentioned) registered at Police Station : Barud District Khargone (M.P.) for commission of offence punishable under Sec. 34(2) of the M.P. Excise Act, 1915.

(2.) Prosecution story, in brief is that on 23/3/2024, co-accused Santosh was found having and transporting 80 bulk litres of liquor in a pick up bearing registration No.MP-41-GA-3487, without having any license or authority. The police had seized the aforesaid liquor and pick up from the possession of applicant. Accordingly, a crime was registered against him. During investigation, it was found that present applicant is registered owner of the aforesaid vehicle.

(3.) Learned counsel for the applicant submits that the applicant/accused has not committed the offence and he has falsely been implicated in the case. It is submitted that applicant has already sold the aforesaid vehicle to co-accused Santosh by sale agreement dtd. 13/4/2023. He is in custody since 18/5/2024. He has no criminal past. After completion of investigation, charge-sheet has been filed. Trial will take sufficient long time for its disposal, therefore, it is prayed that present applicant/accused be released on bail.