SUNIL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the second bail application filed by the applicant under Sec. 483 of B.N.S.S. for grant of regular bail relating to Crime No.432/2025 registered at Police Station - Nepanagar, District Burhanpur (M.P.) for the offence punishable under Sec. 34(2) of M.P. Excise Act. Applicant is in custody since 3/10/2025. Previous bail application was dismissed.

(2.) As per the prosecution story, on receiving information from the informant Police made a search and recovered 60 bulk liter illicit liquor in this case. Therefore, the offence has been registered against the present applicant under the aforesaid Sec. .

(3.) Learned counsel for the applicant submitted that applicant is innocent and has been falsely implicated. He is in jail since 3/10/2025. Offence is triable by J.M.F.C. Charge-sheet has been filed. The conclusion of trial will take considerable time. Therefore, it has been prayed that the applicant may be released on bail.