AJAY NANDA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed on behalf of the applicant under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023.

(2.) The applicant is in custody since 9/11/2025 in connection with Crime No.513/2025 registered at P.S.-Maharajpur, District-Mandla (M.P.) for the offence punishable under Sec. 34(2) of M.P. Excise Act.

(3.) Prosecution story, in brief, is that co-accused Rahul was found transporting 369 bulk liters factory made liquor and he was also found in possession of 207.360 bulk liters factory made liquor in his house and allegation against present applicant is that aforesaid contraband belonged to present applicant.