RAMESH 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 MP Excise Act. The applicant is in custody since 24/11/2025.

(3.) The allegation against the applicant is that he was also involved in the aforesaid case, wherein 60 bulk liters of unauthorised liquor was siezed from the possession of co-accused person namely Suresh and 60 bulk liters of illicit liquor was siezed from the possession of co-accused Sunil, who, in their disclosure memos, have named the present applicant.