KESU RAJA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application filed by the applicant under Sec. 483 of BNSS for grant of regular bail relating to Crime No.58/2026 registered at Police Station - Bhagwa, District Chhatarpur (M.P.) for the offence punishable under Sec. 34(2) of M.P. Excise Act. The applicant has been arrested on 19/2/2026.

(2.) As per the prosecution story, on receiving information from the informant police made a search and recovered 81 bulk liters illicit liquor from the applicant. On the basis of which the offence has been registered against the present applicant under the aforesaid Sec. .

(3.) Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in this case. He is in custody since 19/2/2026. Offence is triable by JMFC. The conclusion of the trial will take considerable time, therefore, it has been prayed that the applicant may be released on bail.