RAVI SEN 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.145/2025 registered at Police Station-Agasaud, District-Sagar (M.P.) for the offence punishable under Sec. 34(2) of M.P. Excise Act, 1915. The applicant is in custody since 27/12/2025.

(2.) Learned counsel for applicant has submitted that the vehicle bearing registration No.MP-04-TA-2957 was parked on 24/8/2025 at Village - Dhansra near the shop of Rinku Tiwari and sudden Police reached there and opened the vehicle and 154 litters of different brands illicit liquor was recovered from the vehicle. The registered owner of the vehicle was father of the co-accused Tushar and from the memorandum of co-accused Tushar, this applicant has been arrested. The applicant has no criminal record of same nature but one case of Sec. 34(1a) of MP Excise Act has been registered previous to that. Investigation and trial will take time to be concluded, hence, the applicant is entitled to be released on bail.

(3.) Learned counsel for the State has opposed the bail application and has submitted that 154 liters illicit liquor has been recovered from the vehicle, thus, there is no case of bail is made out, hence, the applicant is not entitled to be released on bail.