SANTOSH PAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed by the applicant under Sec. 483 of BNSS, 2023 for grant of bail relating to Crime No. 696 of 2025 registered at Police Station - Sironj, District - Vidisha (M.P.) for the offence under Sec. 34 (2) of Madhya Pradesh Excise Act.

(2.) Allegation against the present applicant is that 117 bulk liters of illicit liquor was found from the possession of the applicant for which he was not having any valid license.

(3.) Learned counsel for the applicant argued that the applicant is innocent and has been falsely implicated. It is further argued that the applicant is in custody since 10/12/2025. Offence is triable by JMFC and trial is likely to take long time to conclude. The applicant is the permanent resident of District Vidisha (M.P.) and there is no possibility of his absconsion or tampering with the prosecution evidence. Hence, he prays for grant of bail to the applicant.