RAKESH PANDEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this second application u/S.439, Cr.P.C. for grant of bail after withdrawal of earlier bail application on 29.07.2019.

(2.) The applicant has been arrested by Police Station Indarganj, District Gwalior (M.P.), in connection with Crime No.226/2019 registered in relation to the offence punishable u/S.49A of M.P. Excise Act.

(3.) Learned counsel for the applicant submits that the applicant has been falsely implicated in the matter. As per prosecution case, five liters of illicit liquor harmful for human consumption is said to be recovered from the possession of the applicant. The applicant is in custody since 30.05.2019, and trial would take considerable time to conclude, therefore, the applicant may be released on bail.