DEEPESH SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) This is first application under Section 439 of Cr.PC for grant of bail.

(2.) The applicant has been arrested on 04/11/2019 in connection with Crime No.200/2019 registered at Police Station Abkari, District Ashoknagar (M.P.) for offence under Section 34(2) of Excise Act.

(3.) It is submitted by learned counsel for the applicant that the applicant has been falsely implicated in the case and has no criminal antecedents. The applicant is in custody since 04/11/2019. It is submitted by learned counsel for the applicant that the allegation of recovery of 58 bulk litres of country-made liquor from the possession of the applicant is false. It is further submitted that trial will take its own time and applicant is ready to furnish adequate surety and shall abide by all the directions and conditions which may be imposed by this Court. Hence, prayed for grant of bail to the applicant.