SURESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard and perused the case diary.

(2.) This is the applicant's first bail application filed under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023/ Sec. 439 of Cr.P.C. as he is implicated in connection with Crime No.240/2025 registered at Police Station Kalidevi District- Jhabua (MP) for offence punishable under Ss. 34(2) and 36 of the M.P. Excise Act. The applicant is in custody since 5/11/2025.

(3.) The allegation against the applicant is of his involvement in the aforesaid case, wherein it is alleged that 60 bulk liters of liquor was seized from the possession of present applicant and 60 bulk liters of liquor was seized from the possession of co-accused person Sunil.