ROHIT RAJA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed by the applicants under Sec. 483 of BNSS for grant of regular bail relating to Crime No.36/2026 registered at Police Station - Bhagwan, District Chhatarpur (M.P.) for the offence punishable under Sec. 34(2) of M.P. Excise Act. The applicant have been arrested on 4/2/2026.

(2.) As per the prosecution story, on receiving information from the informant police made a search and recovered 288 bulk liters illicit liquor from the applicants. On the basis of which the offence has been registered against the present applicants under the aforesaid Sec. .

(3.) Learned counsel for the applicants submits that applicant are innocent and have been falsely implicated in this case. They are in custody since 4/2/2026. The conclusion of the trial will take considerable time, therefore, it has been prayed that the applicants may be released on bail.