ROHIT BARMAIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application under Sec. 483 of Bhartiya Nagrik Suraksha Sanhita, 2023 on behalf of applicant- Rohit Barmaiya S/o Santosh Barmaiya for grant of regular bail in connection with Crime No.510/2025, registered at Police Station Maharajpur, District Mandla under Sec. 34(2) of M.P.Excise Act.

(2.) Short facts of the prosecution case are that upon a secret information, the police party raided at spot and seized 168.120 bulk litres country made illicit liquor from the possession of the applicant and thereafter arrested the applicant on 13/10/2025 and since then the applicant is in custody.

(3.) Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated in the present case. He has not committed any offence. He is in custody since 13/10/2025. The allegation that the applicant is having criminal antecedents in past is incorrect and except this case, no offence has been registered against him. He prays for enlarging the applicant on bail.