- (1.)The applicants have been arrested on 11/07/2020 in connection with Crime No.332/2020 registered at Police Station Sironj, District Vidisha for offence under Section 34(2) of the M.P. Excise Act.
(2.)It is submitted by the counsel for the applicants that according to the prosecution case 61 bulk liters of country made liquor was seized from the possession of the applicants. The applicants have been falsely implicated in the matter. The trial is likely to take sufficiently long time. There is no possibility of their absconding or tampering with the prosecution case.
(3.)Per contra, the application is opposed by the counsel for the State. It is submitted by the counsel for the State that the applicants have criminal history and one criminal case was registered in the year 2017 for an offence under Section 429 of IPC.