VIKAS Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary / challan papers.

(2.) This is first bail application filed by the applicant under Sec. 483 of Bhartiya Nagrik Suraksha Sanhita, 2023 (439 of Cr.P.C.) as he/she is implicated in connection with Crime No.300/2025 registered at Police Station Manawar, District Dhar (MP) for offence punishable under Sec. 34(2), 46 of the Madhya Pradesh Excise Act, 1915.

(3.) The allegation against the applicant is of his involvement in the aforesaid offence wherein 342 bulk liters of unauthorized liquor was seized from an abandoned car.