(1.) The applicant has filed this first bail application u/S 439, Cr.P.C. for grant of bail. The applicant has been arrested by Police Station Sahrai, District Ashoknagar (M.P.) in connection with Crime No. 116/2019 registered in relation to the offences punishable u/S. 34 (2) of the Excise Act.
(2.) The applicant is in custody since 12/08/2019. It has been contended by counsel for the applicant that the applicant has been falsely implicated in the crime. He has not any criminal antecedent, the completion of investigation and thereafter trial will take sufficient time, hence it is prayed that benefit of regular bail be given to the applicant.
(3.) Per contra, above mentioned prayer has been strongly The High Court of Madhya Pradesh opposed by the learned Public Prosecutor appearing for the State on the ground that on the basis of material available on record, no case for grant of bail is made out.