AJAY ALIAS AJJU Vs. STATE OF MP

JUDGEMENT

(1.) THIS is first application under Section 439 of the Code of Criminal Procedure. The applicant Ajay @ Ajju is in custody in connection with Crime No.280/2015 registered at Police Station -Ringrod, District -Ratlam, for the offence punishable under Sections 34 (2) of the M.P. Excise Act.

(2.) Learned counsel for the applicant submits that the applicant is permanent resident of District -Ratlam having no criminal antecedents and he has been falsely implicated in this case on the basis of the memorandum of the co - accused; whereas trial will take considerable time to conclude. In such circumstances, the applicant be released on bail.

(3.) On the other hand, learned counsel for the Non - applicant/State opposes the prayer. He submits that from the possession of the applicant some apparatus have been recovered, which is used for the purpose of making illicit liquor. Therefore, he prays for dismissal of the application.