PRAMOD JATAV Vs. STATE OF M.P .

JUDGEMENT

(1.) The applicant has been arrested on 03.07.2020 in connection with Crime No.374/2020 registered at Police Station - Janakganj Distt. Gwalior for offence under Section 49-A of M.P. Excise Act.

(2.) It is submitted by the counsel for the applicant that according to the prosecution case, 5 litres of liquor has been seized from the possession of the applicant which according to the prosecution is unfit for human consumption. It is further submitted that however the applicant is in jail for the last one month but the FSL report has not been received so far and the Trial is likely to take sufficiently long time and the applicant has no criminal history.

(3.) Per contra, the application is opposed by the Counsel for the State. However, it is fairly conceded by the counsel for the State that as per the case diary, the applicant has no criminal antecedent and the FSL report has not been received so far.