CHINTU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicant under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 for grant of regular bail relating to FIR/Crime No.657/2025 registered at Police Station-Bina, District-Sagar (M.P.) for the offence punishable under Sec. 34(2) of M.P. Excise Act, 1915. The applicant is in custody since 17/12/2025.

(2.) Learned counsel for applicant has submitted that the applicant has falsely been implicated in the case and he has been made an accused on the basis of memorandum of the co-accused. There is no legal evidence except the memorandum of co-accused. The applicant has no criminal record. The case is triable by Judicial Magistrate First Class. The applicant is in custody since 17/12/2025 and trial will take time to be concluded, hence, the applicant is entitled to be released on bail.

(3.) Learned counsel for the State has opposed the bail application and has submitted that the applicant was involved in the offence, hence, no case of bail is made out.