SALMAN ALI Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application under section 439 Cr.P.C. for grant of bail in connection with Crime No.876/2017 registered at Police Station Kotwali, Hoshangabad for the offence punishable under Section 34(2) of M.P. Excise Act.

(2.) Learned counsel for the applicant submits that the applicant has not committed any offence and he has falsely been implicated in the offence. It is alleged that the applicant was allegedly carrying 60 bulk liters of country made liquor and the liquor has been seized from their possession. The applicants are in custody since 25/12/2017 and the conclusion of trial is likely to take long time, hence prayed for release of the applicant on bail.

(3.) On the other hand, learned counsel for the respondent/State opposed the prayer and submitted that sufficient evidence is available to connect the applicant with the offence in question.