ANIL SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed under Sec. 483 of BNSS, 2023 for grant of bail on behalf of applicant Anil Singh S/o Om Singh in connection with Crime No.268/2025, registered by Police Station - Gunaur District Panna under Sec. 34(2) of M.P. Excise Act.

(2.) The prosecution case in brief is that on 26/8/2025 upon receipt of secret information police party raided at the place informed by the informer and captured one person from the spot, however, second was managed to run away and seized 58.05 bulk litres of country made liquor from the possession of co-accused. As per the prosecution case, applicant was present at the spot, he ran away and later on was arrested on 27/10/2025.

(3.) Counsel for the applicant submits that nothing has been recovered from the possession of the present applicant, he is innocent and has been falsely implicated in the present case. Investigation is almost over. Charge sheet has been filed. Present applicant is in custody since 27/10/2025. He prays for grant of bail to the present applicant.