ASHISH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Sec. 439 of the Cr.P.C filed by the applicant who is aged about 21 years. Applicant has been arrested in connection with Crime No.37/2024, registered at Police Station- Agra District Sheopur for the offence punishable under

(2.) It is the submission of learned counsel for applicant that applicant who is aged about 21 years is in custody since 12/5/2024 for the offence as referred above. He is innocent and has been falsely implicated. He has nothing to do with the present offence and the liquor (54 liter) which was seized by the police authority does not belong to the present applicant. The only source of implication is the memo of co-accused Sonu. Applicant bears no criminal record. Confinement may bring social disrepute and personal inconvenience especially when applicant does not bear any criminal record. Applicant undertakes to cooperate in investigation/trial. He is in custody since 12/5/2024. Offence is triable by JMFC. Disposal of the matter will take long time. The applicant is permanent resident of District Sheopur, and there is no likelihood of his absconsion or tampering with the prosecution evidence. He is ready to abide by the terms and conditions as may be imposed. On these ground, counsel for petitioner prays for grant of bail to the applicant.

(3.) Learned counsel for respondent/State opposed the prayer for bail on the basis of allegations.