VISHAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application filed by the applicants under Sec. 483 of B.N.S.S. for grant of regular bail relating to Crime No.297/2025 registered at Police Station - Abkari Vrat, District Chhindwara (M.P.) for the offence punishable under Sec. 34(1)(ka), 34(2), 46(1) of M.P. Excise Act. Applicants are in detention since 27/10/2025.

(2.) As per the prosecution story, on receiving information from the informant Police made a search and recovered 54 bulk liter liquor in this case. Therefore, the offence has been registered against the applicants under the aforesaid Sec. .

(3.) Learned counsel for the applicants submitted that applicants are innocent and have been falsely implicated. They are in jail since 27/10/2025. Offence is triable by J.M.F.C. The conclusion of trial will take considerable time. Therefore, it has been prayed that the applicants may be released on bail.