BOBY YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicant under Sec. 483 of B.N.S.S. for grant of bail. The applicant has been arrested on 23/1/2026 in connection with Crime No.789/2026 registered at Police Station - Excise Department, District - Morena (M.P.) for the offence under Sec. 34(2) of the Excise Act.

(2.) As per the prosecution case, 57 bulk litres of country-made illicit liquor has been found from the possession of the applicant without any valid licence.

(3.) Learned counsel for the applicant submitted that applicant is innocent and has been falsely implicated. He is in custody since 23/1/2026. Since charge-sheet is likely to be filed soon and investigation is almost over, therefore, there is no requirement of further custodial interrogation of the applicant. Further argument is that offence is triable by the JMFC and trial is likely to take long time to conclude. The applicant does not bear any criminal history. Applicant is the permanent resident of District - Morena (M.P.) and there is no possibility of his absconsion or tampering with the prosecution evidence, if released on bail.