NEERAJ Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed on behalf of the applicants under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023.

(2.) The applicant is in custody since 27/10/2025 in connection with Crime No.926/2025 registered at P.S.-Madhavnagar, District- Katni (M.P.) for the offence punishable under Sec. 34(2) of M.P. Excise Act.& Sec. 49 of BNS.

(3.) Prosecution story, in brief, is that at alleged date, time and place, co-accused persons were found in possession of 63 bulk litres of factory made liquor without any licence and allegations against present applicant are that he supplied aforesaid contraband to co-accused persons for sale of the same.