SHEELA KANJAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Sec. 483 of the BNSS filed by the applicant for grant of bail.

(2.) The applicant has been arrested on 11/12/2025 in connection with Crime No.488/2025 registered at Police Station Excise, Circle Datia (A) District Datia for offences punishable under Ss. 34 (1)(A), 49(A) of Excise Act.

(3.) As per the prosecution case, 30 bulk liters of illicit liquor were seized from the possession of present applicant and other co-accused.