BHAI SAHAB Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has been arrested on 10/10/2019 in connection with Crime No.269/2019 registered at Police Station Dinara, District Shivpuri (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 10/10/2019. It is submitted by learned counsel for the applicant that the allegation of recovery of 70 bulk litres of country-made liquor from the possession of the applicant is false. It is further submitted that investigation is completed and charge sheet has been filed. Hence, prayed for grant of bail to the applicant.

(3.) Per contra, learned State counsel has opposed the same and it is submitted that there is one criminal antecedent against the applicant.