LAXMI PRASAD NISHAD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the second bail application under Sec. 483 of Bhartiya Nagrik Suraksha Sanhita, 2023 on behalf of applicant- Laxmi Prasad Nishad for grant of regular bail in connection with Crime No.241/2025, registered at Police Station N.K.J., District Katni Under Sec. 34(2) of the M.P. Excise Act, 1915. The first bail application was dismissed as withdrawn by order dtd. 1/8/2025 in M.Cr.C. No.27975/2025 with liberty to renew the same after three months. The applicant is in custody since 6/6/2025.

(2.) Learned counsel for the applicant submits that the applicant is an innocent person and has been falsely implicated in the present case. He further submits that by order dtd. 1/8/2025, the applicant was permitted to renew the prayer after a period of three months and the three months have already been passed. He prays for enlarging the applicant on bail.

(3.) Learned P.L. for the respondent/State opposed the present application on the ground that 57 bulk litres of illicit liquor was seized from the possession of the present applicant when he was transporting the same. He submits that sufficient material is available against the present applicant. He further submits that earlier four cases were registered against the present applicant whereby the two cases were under the provisions of Public Gambling Act and two were registered under Sec. 34(1) of the M.P. Excise Act. He prays for dismissal of the present application.