HARVEER LODHA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application under Sec. 439 Cr.P.C. filed on behalf of the applicant. The applicant is in custody since 13/12/2022 in connection with Crime No.153/2020 registered at P.S. Dharnavada, District Guna (M.P.) for the offence punishable under Sec. 34(2) of Excise Act.

(2.) Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated in the offence. Applicant has suffered jail incarceration since 13/12/2022. Due to his jail incarceration, his family is in penury and on the verge of starvation. Moreso, trial is not likely to be concluded early in the near future. Under such circumstances, the prayer for grant of bail may be considered on such terms and conditions as this Court deems fit and proper.

(3.) Upon hearing learned counsel for the parties this Court though refrains from commenting upon the rival contentions touching the merits of the case, regard being had to the fact that the applicant is in custody since 13/12/2022, the possibility of delay in conclusion of trial cannot be ruled out. Hence, the applicant is held entitled for enlargement on bail but with stringent conditions.