JATINDAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard and perused the case diary.

(2.) This is the applicant's first bail application filed under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023/ Sec. 439 of Cr.P.C. as he is implicated in connection with Crime No.599/2025 registered at Police Station Excise Circle Badwah, District- Khargone (MP) for offence punishable under Ss. 34(1) and 34(2) of M.P. Excise Act, 1915. The applicant is in custody since 10/12/2025.

(3.) The allegation against the applicant is that he was involved in the aforesaid case wherein 188.44 bulk litres of country-made and foreign liquor has been seized from the hotel which is owned by the applicant.