RANVEER SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the rival parties are heard. The applicant has filed this First application u/S 439, Cr.P.C. for grant of bail.

(2.) The applicant has been arrested by Police Station Nateran, District Vidisha in connection with Crime No. 311/2019 registered in relation to the offences punishable u/S. 49(A) of Excise Act and section 14, 15 of M.P. State Security Act.

(3.) It is submitted by the counsel for the applicant that according to the prosecution case, poisonous liquor which is unfit for human consumption is alleged to have been seized from the possession of the applicant. He has been falsely implicated. There is no FSL report to indicate that the said liquor was found unfit for human consumption. The applicant undertakes to abide by all the conditions which may be imposed by this Court. The applicant is in custody from 20/10/2019 and the trial is likely to take sufficiently long time and there is no possibility of his absconding or tampering with the prosecution case.