RAJPAL RAWAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this first application u/S. 439, Cr.P.C. for grant of bail. The applicant has been arrested by Police Station Sabalgarh, District Morena in connection with Crime No.433/2019 registered in relation to the offence punishable u/S. 34 (2) of Excise Act.

(2.) Learned counsel for the applicant submits that the applicant has been falsely implicated in the matter. As per prosecution, 54 liters of country made liquor alleged to have been seized from the possession of the applicant. The case is triable by the trial Court.

(3.) The applicant is in custody since 27.08.2019 and trial would take considerable time to conclude, therefore, the applicant may be released on bail.