ARVIND Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicant under Sec. 483 of the BNSS for grant of bail relating to Crime No.56/2025 registered at Police Station Bajna, District Chhatarpur (M.P.) for the offence under Sec. 34(2) of the Excise Act.

(2.) Allegation against the present applicant is that 108 bulk liters of illicit liquor has been seized from the possession of present applicant, for which, he was not having any valid and effective license.

(3.) Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in the case. He has not committed any offence. He is in custody since 16/12/2025. He further submits that liquor has been seized from an open place and he has been arrayed as accused on the basis of his memorandum. He is ready and willing to abide by any condition which may be imposed by the Court. The applicant is the permanent resident of District Morena (M.P.). There is no possibility of his absconsion or tampering with the prosecution evidence. Conclusion of trial will take time.