LAAL SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard and perused the case diary. This is the first bail application filed on behalf of the applicant under Sec. 439 of the Code of Criminal Procedure for grant of bail. The applicant is arrested in relation to Crime No.68/2024, dated (not mentioned), registered at Police Station Excise Circle Kukshi, District- Dhar, for the offence under Ss. 34(1), 34(2) and 34(3) of M.P. Excise Act . The applicant is in custody since 13/4/2024.

(2.) As per prosecution story, 69 bulk liters illicit liquor is said to be seized from the applicant.

(3.) Learned counsel for the applicant submits that the applicant is innocent and has falsely been implicated in this case. He is in jail since 13/4/2024. Final conclusion of trial will take a long time. Under these circumstances, applicant counsel prays for grant of bail.