AWDHESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicant under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023, for grant of regular bail relating to FIR/Crime No.595/2025 registered at Police Station Excise, District Seoni for the offence punishable under Sec. 34(2) the M.P. Excise Act. The applicant is in jail since 24/12/2025.

(2.) Learned counsel for the applicant has submitted that the applicant is innocent and has falsely been implicated in the case. It is submitted that the illegal alcohol was recovered from the possession of the co-accused Ahsan Khan and on his memorandum, the applicant was arrested on the ground that his vehicle was used in the offence. The applicant has no previous criminal record. Trial will take time to be concluded, hence, the applicant be enlarged on bail.

(3.) Learned counsel for the State has opposed the bail application and has submitted that the applicant was involved in the offence, therefore no case of bail is made out, hence, the applicant is not entitled to be enlarged on bail.