MUKESH ALIAS MAMU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application u/S 439 of Cr.P.C filed by the applicant for grant of bail.

(2.) The applicant has been arrested on 10.10.2019 by Police Station Excise, Ganj Basoda District Vidisha in connection with Crime No.322/2019 registered in relation to the offence punishable u/S 34(2) of Excise Act.

(3.) Applicant is in custody since 10.10.2019. The allegation against the applicant is that 54 bulk liters of illicit liquor has been recovered from the applicant and reading of the order of the lower Court does not indicate the presence of the criminal antecedents and trial would take considerable time to conclude. Charge sheet has been filed on 17.11.2019, therefore, the applicant may be released on bail.