HIMANSHU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case-diary.

(2.) This is the first application filed by the applicant under Sec. 482 of the Bhartiya Nagrik Suraksha Sanhita, 2023/Sec. 438 of Criminal Procedure Code, 1973 for grant of anticipatory bail as he is apprehending his arrest in connection with Crime No.327/2025 registered at Police Station Sanwer, District Indore for the offence punishable under Sec. 34(2) of M.P. Excise Act.

(3.) The allegation against the applicant is that he was also involved in the aforesaid case, wherein 70.560 bulk litres of unauthorized liquor has been seized from the possession of co-accused persons Sonu @ Shubham Rawat and Rajesh Sharma on 1/8/2025, who, in their disclosure memo, have named the present applicant as the person from whom the aforesaid liquor was obtained by them.