HARSH 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.230/2025 registered at Police Station - Madhav Nagar, District - Ujjain (M.P.) for the offence punishable under Ss. 49A and 34 of MP Excise Act, 1915 and the applicant is in custody since 1/6/2025.

(2.) As per prosecution story, 05 bulk litres of illicit country made liquor has been seized from the possession of present applicant. Accordingly, offence has been registered him.

(3.) Counsel for the applicant argued that the applicant is innocent and has been falsely implicated in the aforementioned offence. The applicant is in custody since 1/6/2025. The investigation is completed and charge-sheet has been filed. The offence is triable by Judicial Magistrate First Class (JMFC). The applicant has no previous criminal antecedents and no custodial interrogation is required in the matter. Conclusion of the trial will take sufficiently long time and the applicant is the permanent resident of District - Ujjain (MP). Hence, prayed for grant of bail to the applicant.