LALSINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) This is first application under sec. 439 of Cr.P.C. for grant of bail on behalf of applicant, who is in custody since 23/11/2021 in connection with Crime No.353/21, registered at Police Station - Udaigarh, District - Dewas(M.P.), for the offence punishable under Sec. 34(2) of M.P. Excise Act.

(2.) According to the prosecution case, 94 bulk litres of illicit liquor has been seized from the possession of the present applicant. Accordingly, a case has been registered against the applicant.

(3.) Learned counsel for the applicant submits that the applicant is innocent and he has been falsely implicated in this case. The investigation is over and charge-sheet has been filed. There is no criminal past of the applicant. The case is triable by the Judicial Magistrate First Class. The applicant is in custody since 23/11/2021. The conclusion of trial will take sufficient time. On the aforesaid grounds, prayer is made to release the applicant on bail.