RAJNISH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the third application filed by the applicant under Sec. 483 of BNSS/439 of Cr.P.C. for grant of regular bail relating to Crime No. 477/2025 registered at Police Station - Chhapara, District Seoni (M.P.) for the offence punishable under Ss. 34(2), 45 of M.P. Excise Act, 1915 read with Sec. 3(5) of BNS, 2023. Applicant has been arrested on 17/11/2025. Earlier two applications were dismissed as withdrawn.

(2.) As per the prosecution story, applicant has been found in 90 bulk liters of illicit liquor therefore, the aforesaid offence has been registered against him.

(3.) Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in this case. He is in custody since 17/11/2025. It is further submitted that seizure witnesses namely Sandeep Kumar Jaiswal (PW-1) and Pradeep Marskole (PW-2) have been examined before the trial court and they have not supported the prosecution story. Charge sheet has been filed and conclusion of the trial will take considerable time, therefore, it has been prayed that the applicant may be released on bail.