SANJAY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed under Sec. 439 Cr.P.C seeking bail in connection with Crime No.489/2019 registered at police station Rajendra Nagar, District- Indore for the offence punishable under Sec. 34(2) of the M.P Excise Act.

(2.) As per prosecution case, 54 bulk liters of country made liquor has been recovered from the possession of the applicant and he has been arrested.

(3.) Counsel for the applicant submits that the applicant has been falsely implicated in the case. He has no criminal antecedents. He is in custody since 17/8/2023. The offence is triable by Judicial Magistrate First Class. The investigation is complete and charge sheet was filed, hence counsel for the applicant prays for release of the applicant on bail during trial.