ARPIT YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicant under Sec. 482 of B.N.S.S. for grant of anticipatory bail who is apprehending his arrest in connection with Crime No.16/2026 registered at Police Station - Tejgarh, District- Damoh (M.P.) for the offences punishable under Sec. 34(2) of Excise Act.

(2.) As per the prosecution story, on 18/1/2026, the police received secret information that a car carrying illegal liquor would pass near Sajwali Lake. Acting swiftly, they set up a checking point in the area. Soon, a grey car approached and appeared suspicious. When the police signaled it to stop, the driver attempted to escape. After a brief chase, the vehicle was intercepted in a nearby forest area. Two men, Satyam and Shera Singh Lodhi, were found inside the car. During the search, the police recovered 63 litres of country-made liquor worth approximately Rs.33,000.00. The men were unable to produce any valid license or documents for transporting the liquor. On the basis of which the offence has been registered against the present applicant under the aforesaid Sec. .

(3.) Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in the present case. It is submitted that nothing is to be recovered from present applicant. It is submitted that the applicant has been made accused only on the basis of memorandum of co-accused. Except memorandum, there is no evidence available against the applicant. Therefore, it has been prayed that the applicant be granted the benefit of anticipatory bail.