DINESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application under Section 439 of Cr.P.C. before High Court in connection with Crime No.38/2019 under Section 34 (2) of M.P. Excise Act registered at Police Station - Rajpur, District-Barwani and applicant is in custody since 29/01/2019.

(2.) According to the prosecution case, the police apprehended the applicant and recovered 55 bulk liter of illicit liquor from the possession of applicant, for which he was not having any valid license.

(3.) It is submitted by the learned counsel for the applicant that applicant 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 applicant is permanent resident of District-Barwani. There is no possibility of his absconding. He is ready to furnish adequate security. The accused is in custody since 29/01/2019. Investigation is over and charge- sheet has already been filed. Trial is likely to take time, therefore, he prays for release of the applicant on bail.