SURAJ KORI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicants under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023, for grant of regular bail relating to FIR/Crime No.549/2025 registered at Police Station Rahatgarh, District Sagar for the offence punishable under Sec. 34(2) of the M.P. Excise Act. The applicant Nos.1 and 2 are in jail since 20/10/2025 and the applicant No.3 is in jail since 7/11/2025.

(2.) Learned counsel for the applicants has submitted that nothing has been recovered from the possession of the applicant No.3-Sachin. 53 bulk litre illegal liquor was recovered from the possession of the applicants Suraj Kori and Nekiram Silawat. The applicant No.1 has no criminal record. The applicant No.2-Nekiram has criminal record of two cases under different Sec. of the IPC and the applicant No.3 has criminal record of three cases, in which, one case is under Sec. 34(2) of Excise Act. Trial will take time to be concluded, hence, the applicants be enlarged on bail.

(3.) Learned counsel for the State has opposed the bail application and submitted that the applicants were involved in the offence, therefore, no case of bail is made out, hence, the applicants are not entitled to be released on bail.