AJIT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application under Section 439 of Cr.P.C. before High Court in connection with Crime No.972/17 under Section 34(1)(a) & 34(2) of Excise Act registered at Police Station - Excise Department, Dr. Ambedkar Nagar, Mhow.

(2.) 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. Conclude of trial is likely to take time. The petitioner is permanent resident of district-Indore. There is no possibility of his absconding. He is ready to furnish adequate security. The accused is in custody since 29/10/2018. Investigation is over and charge sheet has already been filed. Trial is likely to take time.

(3.) The Prosecution has opposed the bail application.