BHAVESH Vs. STATE OF MADHYA PRADESH

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.154/2025 registered at Police Station - Tirla, District - Dhar (M.P.) for the offence under Sec. 34(2) of the Excise Act.

(2.) As per the prosecution case, applicant is involved in the present case wherein 324 bulk liter of illicit liquor (Beer) has been seized.

(3.) Learned counsel for the applicant submitted that applicant is innocent and has been falsely implicated. He is in custody since 13/12/2025. Investigation is almost over. No liquor has been seized from the custody of the present applicant. Main accused Sumersingh has already been enlarged on bail vide order dtd. 3/9/2025 passed in M.Cr.C. No.37250/2025 vide order dtd. 3/9/2025 by co-ordinate Bench of this Court. Present applicant is registered owner of the seized vehicle in which the alleged liquor has been transported. 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. The applicant does not bear any criminal history. Applicant is the permanent resident of District - Dhar (M.P.) and there is no possibility of his absconsion or tampering with the prosecution evidence, if released on bail.