ARVIND RAIKWAR 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.611/2025 registered at Police Station - City Kotwali, District Chhatarpur (M.P.) for the offence punishable under Sec. 34(2) of M.P. Excise Act. Applicant is in detention since 15/10/2025.

(2.) As per the prosecution story, on receiving information from the informant Police made a search and recovered 117 bulk liter liquor in this case. 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 15/10/2025. 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.