VIKAS Vs. STATE OF M.P.

JUDGEMENT

(1.) This is the first application filed by the applicant under Sec. 483 of B.N.S.S. for grant of bail. The applicant has been arrested in connection with Crime No.594/2025 registered at Police Station - Tonkhurd, District - Dewas (M.P.) for the offence under Sec. 34(2) of the Excise Act.

(2.) As per the prosecution case, 80 bulk litres of conutry-made illicit liquor has been found from the possession of the applicant.

(3.) Learned counsel for the applicant submitted that applicant is innocent and has been falsely implicated. He is in custody since 9/12/2025. Since charge-sheet has already been filed and investigation is over, therefore, there is no requirement of further custodial interrogation of the applicant. Further argument is that offence is triable by the JMFC and trial is likely to take long time to conclude. There is no criminal antecedent of same nature against the applicant. He is permanent resident of District - Guna (M.P.) and there is no possibility of his absconsion or tampering with the prosecution evidence, if released on bail.