VIVEK RAI Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has been arrested by Police Station Dehat Ganjbasoda District Vidisha (M.P.) in connection with Crime No. 363/2019 registered in relation to the offence punishable under section 34(2) of the M.P. Excise Act.

(2.) Allegations against the applicant, in short, are that 58.50 bulk litres of country liquor was recovered from possession of the applicant. On the aforesaid basis, crime has been registered against the applicant.

(3.) It is mentioned in the bail application that applicant has falsely been implicated in the matter and he is in custody since 10/10/2019. Conclusion of trial is likely to take time. The applicant is a permanent resident of Dehat Ganjbasoda District Vidisha (M.P.) and there is no likelihood of his absconsion if released on bail. With the aforesaid submissions, prayer for grant of bail is made.