GIRRAJ JATAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed by the applicant under Sec. 483 of BNSS for grant of bail relating to Crime No.204/2025 registered at Police Station Karahal, District Sheopur (M.P.) for the offence under Sec. 34 (2) of Madhya Pradesh Excise Act.

(2.) . As per prosecution story, 55 bulk liters of illicit liquor has been recovered from the possession of the applicant, for which he was not having any valid license.

(3.) Learned counsel for the applicant submitted that the applicant is innocent and has been falsely implicated. It is further submitted that the applicant has no criminal history and he is in custody since 27/11/2025. The applicant is permanent resident of District Sheopur (M.P.) and there is no possibility of his absconsion or tampering with the prosecution evidence. Hence, he prays for grant of bail to the applicant.