ARUN DHAKAD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed by the applicants under Sec. 483 of the B.N.S.S. for grant of bail. The applicants have been arrested in connection with Crime No.209/2025 registered at Police Station -Baghchini, District - Morena (M.P.) for the offence under Ss. 34(2) of M.P. Excise Act.

(2.) As per the prosecution case, the allegation against the present applicants is that 180 bulk liters of illicit liquor was seized from the joint possession of the present applicants for which they had no valid licence.

(3.) Learned counsel for the applicant submits that the applicants is innocent and have been falsely implicated in this case. The applicants are in custody since 26/12/2025. The alleged liquor has already been seized, therefore, this is no requirement of custodial interrogation. Investigation is almost complete. The charges is triable by JMFC. There is no criminal antecedents against the present applicants. The applicants are permanent resident of District Morena (M.P.), therefore, there is no likelihood of their absconding or tampering with the prosecution evidence. It is further submitted that applicants are ready and willing to abide by all the terms and conditions imposed by this Court. No further custodial interrogation is required in the matter. Conclusion of the trial will take sufficiently long time. Hence, prayed for grant of regular bail to the applicants.