VIVEK AGARWAL,J. - (1.)This is first bail application filed under Sec. 439 of the Code of Criminal Procedure, 1973 on behalf of applicant Rajesh @ Babu Gurjar.
(2.)Case Crime no.24/2022 is registered at Police Station Crime Branch, District Bhopal (M.P.) for offence punishable under Sec. 34 (2) of Excise Act. The applicant is in custody since 31/3/2022.
(3.)Learned counsel for the applicant submits that the applicant is innocent and he is falsely implicated in this case. He has been made an accused on the basis of memorandum of co-accused persons namely Lal Singh Patel and Ashutosh Rathore from whom 81 bulk litres of liquor was recovered from the dicky of the car. The memorandum has little or less evidentiary value which is not supported by corroborative evidence. Hence, prayer is made to enlarge the applicant on bail.