JORAWAR SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This first bail application under Section 439 of Cr.P.C. is in connection with Crime No.559/2018 under Section 34 (2) of M.P. Excise Act registered at Police Station--Agar, District-- Indore.

(2.) As per information given by the accused/petitioner, this is the first bail application in connection with the present crime number.

(3.) It is submitted by the learned counsel for the petitioner that the petitioner is innocent and has falsely been implicated in the present case. There is no evidence against him. Conclusion of trial is likely to take time. The petitioner is permanent resident of District-Agar. There is no possibility of his absconding. The accused is in custody from 26.10.2018. Investigation is over and charge sheet has already been filed. He is ready to furnish adequate security, therefore, he may be released on bail.