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Judgment
11 paragraphs · 378 wordsAchal Kumar Paliwal, J
This is first bail application filed on behalf of the applicant under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023.
The applicant is in custody since 09.11.2025 in connection with Crime No.513/2025 registered at P.S.-Maharajpur, District-Mandla (M.P.) for the offence punishable under Section 34(2) of M.P. Excise Act.
3 . Prosecution story, in brief, is that co-accused Rahul was found transporting 369 bulk liters factory made liquor and he was also found in possession of 207.360 bulk liters factory made liquor in his house and allegation against present applicant is that aforesaid contraband belonged to present applicant.
Learned counsel for the applicant submitted that applicant is in jail since 09.11.2025. Applicant has been made accused on the basis of memorandum of co-accused. Except memorandum of co-accused, there is no legally admissible evidence available against applicant. He has been falsely implicated in the case. The trial of the case will take considerable time. Therefore, it has been prayed that the applicant be released on bail pending the trial.
On the other hand, learned counsel for the State has opposed grant of bail.
Having taken into consideration all the facts and circumstances of the case, I am inclined to release the applicant on bail. Consequently, first bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for grant of bail filed on behalf of applicant, stands allowed.
It is directed that applicant be released on bail on his furnishing a personal bond in the sum of Rs.15,000/- (Rupees Fifteen Thousand only) with one solvent surety in the like amount to the satisfaction of the trial Court, for his regular appearance before the trial Court during trial with a condition that he hall remain present before the concerned Court on all the dates fixed by it during trial. He shall abide by all the conditions enumerated under Section 480(3) of Bharatiya Nagarik Suraksha Sanhita, 2023.
This order shall be effective till the end of the trial. However, in case of bail jump and breach of any of the conditions of bail, it shall become ineffective.
Soft copy of this bail order immediately/forthwith be sent to applicants through concerned Jail Superintendent.
Certified copy as per rules.