RAJENDRA 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.937/2025 registered at Police Station Khategaon District-Dewas (MP) for offence punishable under Ss. 34(2) and 46 of M.P. Excise Act and Sec. 281, 324(4)(B) of BNS Act and Sec. 139 of the Electricity Act 2003. The applicant is in custody since 23/11/2025.

(3.) The allegation against the applicant is of his involvement in the aforesaid case, wherein 1050 bulk litres of unauthorized liquor has been seized on 12/11/2025.