SHUBHAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This first bail application under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 (equivalent to Sec. 439 of Cr.P.C.) has been filed by the applicant - Shubham for grant of regular bail, who has been arrested on 7/12/2025 in connection with Crime No.608/2025 registered at Police Station Dhamnod, District Dhar (M.P.) for commission of offences under Sec. 34(2) of the M.P. Excise Act.

(2.) As per the prosecution story, the applicant was found to be in possession of 240 bulk litres liquor unauthorizedly and illegally during the search by police. Accordingly FIR has been registered.

(3.) Learned counsel for the applicant submits that the applicant is innocent and has falsely been implicated in the crime. Applicant is suffering jail incarceration since 7/12/2025. He is a permanent resident of District Indore. Conclusion of the trial will take considerable long time, therefore, learned counsel prays for grant of bail.