NARAYAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) Being aggrieved of the order[Order dtd. 11/3/2026 in Misc. Criminal Case No. 28857 of 2025] passed by the High Court[High Court of Madhya Pradesh at Indore] of cancellation of bail on account of involvement of the appellant in repeated offence under the M. P. Excise Act, 1915, the present appeal has been filed.

(3.) The High Court, vide the impugned order, has cancelled the bail granted to the appellant-accused in M.Cr.C. No. 49016/2024 on 20/11/2024 in connection with Crime No. 388 of 2024 registered at Police Station Kannod, District Dewas, for the offence punishable under Sec. 34(2) of the M.P. Excise Act, 1915, on an application filed by the State under Sec. 439(2) Cr.P.C.[Code of Criminal Procedure, 1973] / 483(2) BNSS[Bharatiya Nagarik Suraksha Sanhita, 2023], 2023.