ANIL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application filed by the applicant under Section 439 of the Cr.P.C. for grant of bail in connection with Crime No. 553/2019 registered at P.S. Sihora Excise Circle, District - Jabalpur (M.P.) for the offence punishable under section 34(1)(k) and 34(2) of Excise Act.

(2.) As per the prosecution story, applicant alongwith other co-accused has been found in possession of 57 bulk liters of illicit liquor jointly.

(3.) Learned counsel for the applicant submits that the applicant is innocent and he is in custody since 25/10/2019. It is further submitted that applicant is a first offender and no other case for the similar nature of offence has been registered against him. Charge-sheet has been filed and trial will take time to conclude. There is no likelihood of applicant absconding and tampering with the prosecution evidence and his further custody is not required in this case.