PRITAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application filed by the applicant under Sec. 439 of the Code of Criminal Procedure for grant of regular bail relating to Crime No.642/2024 registered at Police Station - Excise Department Circle Hata, District Damoh (M.P.) for the offence punishable under Sec. 34(2) of M.P. Excise Act. Applicant is in detention since 18/1/2024.

(2.) As per the prosecution story, on receiving an information from an informant, 108 bulk liters of illicit liquor from joint possession of the applicant and other co-accused persons has been seized. FIR was registered.

(3.) Learned counsel for the applicant submitted that applicant is in jail since 18/1/2024. He has been falsely implicated. Applicant has no criminal past. Liquor has been seized from the joint possession of the applicant and other co-accused persons. It is also submitted that the offence is triable by the Court of JMFC and the trial of the case will take considerable time. On these grounds, it is prayed that the applicant may be released on bail.