NANDU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) filed by the applicant seeking grant of bail.

(2.) The applicant has been arrested on 21/9/2025 in connection with Crime No. 590/2025 registered at Police Station Kotwali District Datia, for offences punishable under Ss. 49(A) of Excise Act and 25(1-b)(a) of Arms Act.

(3.) The allegation against the present applicant is that he, along with the co-accused, was found in possession of 15 litres of illicit liquor, which was determined to be unfit for human consumption. Additionally, from the possession of the co-accused, a 12-bore firearm was also seized.