RAMSWAROOP Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has been arrested on 15/11/2019 in connection with Crime No.386/2019 registered at Police Station Chachoda, District Guna (M.P.) for offence under Section 34(2) of Excise Act.

(2.) 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 15/11/2019. It is submitted by learned counsel for the applicant that the allegation of recovery of 60 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 he is the only earning member of his family. Hence, prayed for grant of bail to the applicant.

(3.) Per contra, learned State counsel has opposed the same and prayed for rejection of the application.