- (1.)This first application under Section 439 of Cr.P.C. has been filed for grant of bail.
(2.)The applicant has been arrested on 11.07.2020 in connection with Crime No.623/2020 registered at Police Station Cantt. Distt. Guna for offence under Section 34(2) of M.P. Excise Act.
(3.)It is submitted by the Counsel for the applicant, that according to the prosecution case, 78 bulk litres of country made liquor has been seized from the possession of the applicant, which is false. The Trial is likely to take sufficiently long time and there is no possibility of his absconding or tampering with the prosecution case. It is further submitted that in order to fight against Covid-19, the applicant is ready and willing to contribute in the account of Red Cross Society, Guna.