Govind vs State Of M.P

Vishnu Pratap Singh Chauhan, J

Heard on this first post-arrest bail application filed by the applicant under Section 439 of Code of Criminal Procedure for grant of bail.

The applicant is in jail since 16.01.2021 in connection with Crime No.25/2021, registered at Police Station Javar, District Sehore for offence punishable

under Section 34(2) of M.P. Excise Act.

The case of the prosecution, against the applicant, in short, is that, the Police after receiving tip-off made a search at the house of the applicant and

found a huge amount of liquor kept inside his house.

Learned counsel for the applicant submits that, the applicant has falsely been implicated in the case. It is further submitted that the applicant is in

judicial custody since 16.01.2021 and the trial will take considerable time for its final disposal, therefore, prayer is made to enlarge the applicant on

bail.

On the other hand, learned Panel Lawyer for the respondent/State has opposed the application and submits that, a huge amount of liquor was seized

from the possession of the applicant, there is prima facie a strong case made out against the applicant and prays for dismissal of this application.

Having heard the learned counsel for the parties and perused the record. As alleged huge amount of liquor was seized from the possession of the

applicant. In these circumstances, looking to the gravity of offence, this Court is not inclined to release the applicant on bail.

Consequently, this application filed under Section 439 of CrPC on behalf of the applicant-Govind stands dismissed.