VIKAS SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has been arrested on 20/11/2019 in connection with Crime No.707/2019 registered at Police Station Basoda City, District Vidisha (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 20/11/2019. It is submitted by learned counsel for the applicant that the allegation of recovery of 54 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. Applicant is ready to furnish adequate surety and shall abide by all the directions and conditions which may be imposed by this Court. 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.