BHARAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this third bail application u/S.439, Cr.P.C. after rejection of earlier bail application.

(2.) The applicant has been arrested by Police Station Picchore District Shivpuri (M.P.), in connection with Crime No.244/2019 registered in relation to the offence punishable u/Ss.34(2), 49(A) and 34(1)(F) of M.P. Excise Act.

(3.) Learned counsel for the applicant submits that the applicant has been falsely implicated in the matter. It is alleged by counsel for the applicant that earlier bail application was rejected on 6.8.2019 on merits, thereafter charge-sheet has been filed in matter and on the basis of charge-sheet, charges have been framed against the present applicant. From perusal of aforesaid charges against the applicant, it is seen that 100 liters of country made liquor alleged to have been seized from the possession of the applicant. The applicant is in custody since 05.06.2019, and trial would take considerable time to conclude, therefore, he prays for grant of bail.