SHAKTI CHOUDHARY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second application filed by the applicant under Sec. 483 of BNSS, 2023 for grant of regular bail relating to FIR/Crime No.382/2025, registered at Police Station- Gwarighat, District - Jabalpur (M.P.) for commission of offence punishable under Sec. 34 (2) of Excise Act, 1915. Applicant is in jail since 23/9/2025.

(2.) As per the prosecution story, on 23/9/2025, upon receiving information from an informant, police of the concerned police station seized 55 bulk liters of illicit liquor from the possession of the applicant without any license.

(3.) Learned counsel for the applicant has submitted that applicant has not committed any offence. He is innocent. He has been falsely implicated. Trial of the case will take considerable time. Therefore, it is prayed that applicant may be released on bail.