VIJAY KAHAR 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 Vijay Kahar S/o Lochan Kahar in connection with Crime No.870/2025, registered by Police Station - Kareli District Narsinghpur under Sec. 34(2) of M.P. Excise Act.

(2.) The allegation against the present applicant is that he was transporting illicit liquor and on receipt of information police Kareli seized 126 bulk litres liquor from the possession of present applicant and thereafter registered the case against the present applicant on 19/10/2025 and since then he is in custody.

(3.) Counsel for the applicant submits that there is no past criminal record of the present applicant, he is innocent and has been falsely implicated in the present case. Investigation is almost over. Present applicant is in custody since 19/10/2025. He prays for grant of bail to the present applicant.