- (1.)This is the first bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.
(2.)Applicant has been arrested on 15/3/2020 by Police Station Dharnawada District Guna(M.P.) in connection with Crime No.153/2020 registered for offence under Section 34(2) of M.P. Excise Act.
(3.)Learned counsel for the applicant- Gajanand Dhakad has submitted that the applicant has been falsely implicated in this case. The applicant is in custody since 15/3/2020. As per prosecution story, 60 bulk liters illicit liquor has been seized from the custody of two persons including the present applicant. The Trial Court has mentioned all the facts in its order. There are no criminal antecedents against the present applicant. He further undertakes to abide by all the terms and conditions of guidance, circulars and directions issued by Central Government, State Government as well as Local Administration regarding measures in respect of COVID-19 Pandemic and maintain hygiene in the vicinity while keeping physical distancing. Under these circumstances, learned counsel for the appellant prays for grant of bail.