AKHIL KUMAR SRIVASTAVA,J. - (1.)Arguments heard. Physical Case diary is available.
(2.)This is First application filed on behalf of applicant under Section 438 of Cr.P.C. for grant of anticipatory bail. The applicant apprehends his arrest in connection with Crime No.93/2021 registered by Police Station - Lalbarra, District - Balaghat for offence punishable under Section 34(2) of the M.P. Excise Act.
(3.)As per the prosecution case, 60 bulk liters country made liquor is alleged to have been seized from the place belonging to the applicant. It is submitted by counsel for the applicant that the applicant is innocent and has been falsely implicated in the case. It is further submitted that the applicant is ready and willing to cooperate with the investigation and there is no possibility of his absconding or tampering with the prosecution case. The applicant is the first offender and no case of the similar nature has been registered against him. On these grounds prayer is made to enlarge the applicant on anticipatory bail.