MAHAVIR Vs. STATE OF M.P.

JUDGEMENT

(1.) This is the first bail application under Section 439 of Cr.P.C. of petitioner--Mahavir in connection with Crime No.139/2020 under Section 49-A (1) of M.P. Excise Act registered at Police Station-City Kotwali, District-- Mandsaur.

(2.) According to the prosecution case, the petitioner was having in his possession 05 liters liquid, which according to the prosecution was unfit for human consumption. The police seized the liquid and after investigation filed the charge-sheet. No documents is produced by the prosecution to establish that this was a poisonous liquid except assumption of seizing Officer. Though, the seized liquid is sent to FSL for chemical analysis but report is awaited.

(3.) It is submitted by the learned counsel for the petitioner that the petitioner is innocent and has falsely been implicated in the present case. There is no evidence against him. Conclusion of trial is likely to take time. The petitioner is permanent resident of Mandsaur. There is no possibility of his absconding. He is ready to furnish adequate security. The accused is in custody since 02.03.2020. Investigation is over and charge sheet has already been filed. Trial is likely to take time.