JITENDRA KUMAR SURYAVANSHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicants under Sec. 483 of B.N.S.S. for grant of bail. The applicants have been arrested in connection with Crime No.518/2025 registered at Police Station - Excise, District - Vidisha (M.P.) for the offence under Sec. 34(1)a and 34(2) of the Excise Act.

(2.) As per the prosecution case, 63 bulk litres of conutry-made illicit liquor has been found from the joint possession of the applicants. Learned counsel for the applicants submitted that applicants are innocent and have been falsely implicated. They are in custody since 7/12/2025. Since liquor has been seized, therefore, there is no requirement of further custodial interrogation of the applicants. Further argument is that offence is triable by the JMFC and trial is likely to take long time to conclude. Applicants are the permanent resident of District - Vidisha (M.P.) and there is no possibility of their absconsion or tampering with the prosecution evidence, if released on bail. On the other hand, learned State counsel vehemently opposed the bail application and prayed for its rejection. Heard learned counsel for the rival parties and perused the case diary. Considering the above submissions made by the counsel for the parties and looking to the facts and circumstances of the case, but without expressing any opinion on merits of the case, this application is allowed and it is directed that the applicants be released on bail on furnishing a personal bond in the sum of Rs.50,000.00 (Rupees Fifty Thousand only) each along with one solvent surety in the like amount to the satisfaction of the trial Court/Committal Court.

(3.) This order will remain operative subject to compliance of the following conditions by the applicants:-