ARNESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed by the applicant under Sec. 483 of the B.N.S.S. for grant of bail. The applicant has been arrested in connection with Crime No.774/2025 registered at Police Station -Karera, District - Shivpuri (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 applicant is that 60 bulk liters of illicit liquor was seized from the possession of the present applicant for which he had no valid licence.

(3.) Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated in this case. The applicant is in custody since 7/11/2025. 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 of same nature against the present applicant . The applicant is permanent resident of District Shivpuri (M.P.), therefore, there is no likelihood of his absconding or tampering with the prosecution evidence. It is further submitted that applicant is 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 applicant.