MOHD MUBIN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This second bail application filed on behalf of the applicant under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023. His first bail application was dismissed as withdrawn.

(2.) The applicant is in custody since 13/12/2025 in connection with Crime No.791/2025 registered at P.S.-Gohalpur, District Jabalpur (M.P.) for the offence punishable under Sec. 34(2) M.P. Excise Act.

(3.) Prosecution story, in brief, is that applicant was found in possession of 99 bulk liters of country made liquor, without any licence and also two swords were also seized.