JITENDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is not available. Learned counsel for the applicant submits that looking to the nature of the case, it may be considered with the help of copy of the impugned order.

(2.) Heard the learned counsel for the parties. The applicant is in custody since 25.04.2016 relating to Crime No.214/2016 registered at Police Station Excise Cantt., District Guna for the offence punishable under Section 34(2) of M.P. Excise Act.

(3.) Learned counsel for the applicant submits that the applicant is a youth of 24 years, who has no criminal past alleged against him. Case is triable by the Court of JMFC and therefore, it is not so grave. The charge sheet has already been filed. Presence of the applicant is no more required in the investigation. Sufficient time will be required for the disposal of the case and applicant cannot be kept in custody for an unlimited period otherwise his future will be spoiled in the company of the hardened criminals inside the jail. The applicant assures that he will not flout the provision of Section 59 -A of M.P. Excise Act. Under these circumstances, he prays for grant of bail.