SHOAIB KHAN 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.456/2025 registered at Police Station Khurai City, District Sagar, for the offence punishable under Sec. 34(2) of the M.P. Excise Act. The applicant is in jail since 21/12/2025.

(2.) As per case of prosecution, the applicant was found in illegal possession of 105 bulk liters of liquor.

(3.) Learned counsel for the applicant has submitted that the applicant is innocent and has falsely been implicated in the case. He has no criminal record. 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.