ANIL UIKEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicants under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023, for grant of regular bail relating to FIR/Crime No.678/2025 registered at Police Station Barghat, District Seoni for the offence punishable under Sec. 34(2) of the M.P. Excise Act. The applicant is in jail since 27/12/2025.

(2.) Learned counsel for the applicants has submitted that the applicants are innocent and has falsely been implicated in the case on the basis that 75 bulk liters illegal liquor has been recovered from the possession of applicant Anil Uikey and on the basis of his memorandum, the applicant Satish has been made accused. The offence is triable by the Court of Judicial Magistrate First Class and trial will take time to be concluded, hence, the applicants be enlarged on bail.

(3.) Learned counsel for the State has opposed the bail application and has submitted that the applicants were involved in the offence, hence, they are not entitled to be enlarged on bail.