ANURAG MISHRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed on behalf of applicant under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023.

(2.) The applicant is in jail since 4/12/2025 in connection with Crime No.201 of 2025 registered at P.S. Garh, Police Chowki Lalgaon, District-Rewa for the offence punishable under Sec. 34(2) of Excise Act and Sec. 3(5) of BNS.

(3.) Prosecution story in brief is that applicant was found in possession of 71.08 of bulk litres of factory made liquor without any license.