DALCHANDRA KUSHWAH Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has been arrested on 26.08.2019 in connection with Crime No.468/2019 registered at Police Station Gwalior, District Gwalior for offence punishable under Section 34 (2) of M.P. Excise Act.

(2.) It is alleged by the counsel for the applicant that investigation is complete in the matter and charge sheet has been filed. It is a case under the Excise Act and 310 quarter of country made liquor which is above 50 bulk litres has been seized from the present applicant. It is submitted that as far as criminal history of the applicant is concerned he has more than 22 cases wherein he has already been acquitted by the learned trial Court and three cases are pending against the present applicant. He has prayed for grant of bail on any of the terms and condition as may be imposed by this Court.

(3.) Counsel for the State has opposed the bail application stating that 37 cases are being registered against the present applicant but only two or three cases are being registered under Section 34(2) of Excise Act and two cases under 34(2) of Excise Act in which the applicant has been acquitted. He has prayed for rejection of the application.