BABLU BANJARA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application filed by the applicant under Sec. 483 of BNSS, 2023, seeking grant of regular bail in connection with Crime No.271/2025 registered at Police Station Excise Circle Pawai, District Panna (M.P.) for the commission of offence under Sec. 34(2) of M.P. Excise Act.

(2.) The case of the prosecution, in short, is that 66 bulk liters of country-made liquor was seized from the possession of the applicant, for which he was not having any valid and effective license. Accordingly, the offence has been registered against the present applicant.

(3.) Learned counsel appearing for the applicant submits that the applicant is innocent and has been falsely implicated in the matter. He is in custody since 11/12/2025. He has not committed any offence. The offence is triable by JMFC. It is further submitted that there is no further recovery is required to be made from the applicant. The applicant is not having any criminal antecedents. The trial is likely to take sufficiently long time. Applicant will not indulge himself in similar type of offence in future. On these grounds, learned counsel prays for grant of regular bail to the applicant.