SUNITA YADAV,J. - (1.)The applicant has filed this first application u/S. 439 of Cr.P.C. for grant of bail.
(2.)The applicant has been arrested by police station Goraghat, District Datia in Connection with Crime No.84/2022 registered for the offence punishable under Sec. 34 (2) of the Excise Act and Sec. 25 (1-A) of Arms Act.
As per prosecution story, the applicant was found in possession of 60 liters of liquor and one country made pistol of 315 bore with one live cartridge, without having any license.

(3.)Learned counsel for the applicant argued that the applicant is innocent and has been falsely implicated. The applicant is in jail since 19/5/2022. Investigation is already complete, charge-sheet has been filed and there is no requirement of further custodial interrogation of the applicant. On these grounds, he prays for grant of bail to the applicant.
Per contra, application is opposed by learned counsel for the State and prayed for its rejection.