ROHIT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary / challan papers.

(2.) This is first bail application filed by the applicant under Sec. 483 of Bhartiya Nagrik Suraksha Sanhita, 2023 (439 of Cr.P.C.) as he/she is implicated in connection with Crime No.19/2026 registered at Police Station Sonkatch, District Dewas (MP) for offence punishable under Sec. 34(2) of the Madhya Pradesh Excise Act, 1915. The applicant is in custody since 08/01/2026.

(3.) As per prosecution story, the applicant along with co-accused Vijay was found in possession of 54 bulk littres of unauthorized liquor.