NEERAJ 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.67/2026 registered at Police Station Gadhakota, District Sagar, for the offence punishable under Sec. 34(2) of the M.P. Excise Act. The applicant is in jail since 25/1/2026.

(2.) As per case of prosecution, from the joint possession of applicant and co-accused person, the police has recovered 77.76 bulk liters of illicit liquor.

(3.) Learned counsel for the applicant has submitted that the applicant is innocent and has falsely been implicated in the case. Though, the applicant has criminal record of one case, but it is not of the same nature. The offence is triable by the Court of Judicial Magistrate First Class and trial will take time to be concluded, hence, the applicant be enlarged on bail.