RAJEEV KUMAR SHRIVASTAVA, J. - (1.)The applicant has filed this first application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 3/4/2022 by Police Station Kotwali, Sheopur (M.P.) in connection with Crime No.104 of 2022 registered for offence under Sec. 34(2) of MP Excise Act.
(2.)It is submitted by learned counsel for the applicant that the allegation of recovery of 55 liters of country-made liquor from the possession of applicant is false. The applicant has been falsely implicated in the case. The applicant is in custody since 3/4/2022 and trial will take some time. Applicant is ready and willing to abide by any condition which may be imposed by this Court. Hence, prayed for grant of bail to the present applicant.
(3.)Learned State counsel has vehemently opposed the prayer and submitted that the applicant has a criminal history and as many as three criminal cases have been registered against the applicant. Investigation is pending and charge sheet has not been filed. Hence, prayed for rejection of bail application.