SONU AHIRWAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application filed by the applicant under Sec. 483 of B.N.S.S. for grant of regular bail relating to Crime No.322/2025 registered at Police Station - Hindoriya, District Damoh (M.P.) for the offence punishable under Sec. 34(2), 42 of M.P. Excise Act. Applicant is in detention since 26/10/2025.

(2.) As per the prosecution story, on receiving information from the informant Police made a search and recovered 73 bulk liter liquor. During investigation, the applicant has been made accused. Therefore, the offence has been registered against the present applicant and co-accused under the aforesaid Sec. .

(3.) Learned counsel for the applicant submitted that applicant is innocent and has been falsely implicated. He is in jail since 26/10/2025. He has been made accused on the basis of memorandum of co-accused. Co-accused have been enlarged on bail by this Court. Offence is triable by J.M.F.C. The conclusion of trial will take considerable time. Therefore, it has been prayed that the applicant may be released on bail.