ABHAY URMALIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS') by the applicant for grant of regular bail relating to Crime No.02/2026 registered at Police Station-Vijayraghavgarh, District Katni for the offence punishable under Sec. 34(2) of MP Excise Act. The applicant is in custody since 2/1/2026.

(2.) Learned counsel for the applicant submits that the applicant is innocent and has been implicated in the case on the basis of memorandum of co-accused. Nothing has been recovered from his possession. It is further submitted that the applicant has no criminal antecedents. It is further submitted that the charge sheet has already been filed. Thus, it is prayed that the present applicant may be released on bail.

(3.) On the other hand, the counsel for the State has opposed the bail application. Signature Not Verified