ANIL SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed on behalf of the applicant under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for grant of anticipatory bail apprehending his arrest in relation to Crime No.202/2025 at Police Station Khajuri Sadak, District Bhopal (M.P.) for the offence punishable under Sec. 34(2) of M.P. Excise Act.

(2.) As per the prosecution story, on receiving information from the informant Police made a search and recovered 306 bulk liter liquor from possession of co-accused persons, which was being illegally transported in a car bearing registration No.MP15-CB-6042. During investigation, the applicant has been made accused on the basis of memorandum of co-accused. Therefore, the offence has been registered against the present applicant under the aforesaid Sec. .

(3.) Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in the present case. It is submitted that the applicant has been made accused only on the basis of memorandum of co-accused. Nothing is to be recovered from present applicant. Offence is triable by J.M.F.C. There is no need of custodial interrogation of the applicant. Therefore, it has been prayed that the applicant may be granted benefit of anticipatory bail.