LAWS(MPH)-2021-12-99

NAHALA Vs. STATE OF M.P.

Decided On December 30, 2021
Nahala Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) This is applicant's first bail application filed under Sec. 439 of Cr.P.C. The applicant is implicated in connection with Crime No.376/2021 registered at Police Station Bisten, Distt. Khargone, (MP) for offence punishable under Sec. 34(2) of the Madhya Pradesh Excise Act, 1915. The applicant is in custody since 20/10/2021.

(2.) As per prosecution story, the applicant was found in possession of 65 bulk litres of unauthorized liquor.

(3.) Counsel for the applicant has submitted that the applicant is in jail since 20/10/2021 and there are no criminal antecedents of the applicant. It is further submitted that the offence is triable by Judicial Magistrate First Class and final conclusion of the trial is likely to take sufficient long time, therefore, it is prayed that the application be allowed and the applicant be released on bail.