SHAHID KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) filed by the applicant for grant of bail.

(2.) The applicant has been arrested on 9/1/2026 in connection with Crime No.12/2026 registered at Police Station Aron District Guna for offences punishable under Ss. 34(2) of Excise Act.

(3.) According to the prosecution story, while the police were patrolling, they received information that the present applicant was involved in selling country-made liquor through a car on 9/1/2026. Thereafter, the police intercepted the vehicle and asked about the license, as well as enquired about the country-made liquor which was kept inside the boot (diggi) of the car. After the case was registered under the above-said Sec. , the present applicant was sent to jail.