BHUPENDRA Vs. STATE OF M. P.

JUDGEMENT

(1.) This is second bail application under Sec. 439 of Cr.P.C. The applicant has been arrested in Crime No. 494 of 2021 registered at Police Station Chachoda, District Guna for the offence punishable under Sec. 34 (2) and 49-A of M.P. Excise Act.

(2.) As per the prosecution story, the applicant is found to be in possession of 60 bulk liters of country made liquor without having any license. Accordingly, the case has been registered.

(3.) Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated. The applicant is no more required for custodial interrogation. The applicant has already suffered incarceration since 8/12/2021. Hence, prayed for bail.